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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(4) in Haryana Air (Prevention and Control of Pollution) Rules, 1983

(4)The estimates of expenditure on fixed establishment as well as fixed monthly recurring charges on account of rent allowances shall provide for the gross sanctioned pay without deduction of any kind.