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[Cites 0, Cited by 0] [Section 58(18)] [Section 58] [Entire Act]

State of Himachal Pradesh - Subsection

Section 58(18)(m) in Himachal Pradesh Waqf Rules, 2016

(m)he shall report to the Board all instances of payments made contrary to the rules and regulations besides cases where payments are made in the absence of any provision in the budget estimates.