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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Haryana - Subsection

Section 129(9) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(9)When the receipt book has been completely used, counterfoils shall be sent to the office of the Panchayat Samiti or Zila Parishad concerned, as the case may be, for check with actual credit. Before a new receipt book is issued, the old receipt book with all the counterfoils shall be surrendered and the surrendered counterfoils will be caused by the Executive Officer or Chief Executive Officer, as the case may be, to be kept in safe custody in his office.