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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Haryana - Subsection

Section 135(3) in Haryana Panchayati Raj Act, 1994

(3)Every person knowing where any money, accounts, records or other property pertaining to a Gram Panchayat or Panchayat Samiti or Zila Parishad are concealed, shall be bound to give information of the same to the Chief Executive Officer.