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[Cites 0, Cited by 0] [Section 112(1)] [Section 112] [Entire Act]

State of Haryana - Subsection

Section 112(1)(xiii) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(xiii)the funds have been expended only on the purpose authorised by the Act or the rules;