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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(3) in Haryana Municipal Business Bye-laws 1981

(3)He shall be responsible for the lands, buildings, machinery, plants and stores intended for the use of the sanitation department and shall maintain registers and stock books as laid down in the Municipal Account Code in which these items shall be entered.