Section 36(3)(c) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(3)(c) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(c)sums payable under the decree or order of civil court passed against the Panchayat Samiti or under a compromise of any suit or legal proceedings or claim :

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State of Haryana - Subsection

Section 36(3)(c) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996