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State of Haryana - Section

Section 103 in Haryana Panchayati Raj Act, 1994

103. Inspection of budget and accounts.

- Every Panchayat Samiti shall cause a copy of its budget sanctioned under section 102 and of accounts made under section 105 to be kept at its office; and any member of Panchayat Samiti may, at reasonable times, inspect any such budget or account on payment of prescribed fee.