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State of Haryana - Section

Section 38 in Haryana Municipal Business Bye-laws 1981

38. Grant of receipts for money [Section 31 (g)].

- Receipt shall be granted on behalf of the committee for money received by or on behalf of the committee by any employee so authorised by the [Executive Officer or Secretary.] [Substituted for the words 'Chief Executive Officer' vide Notification 21.4.1995.]