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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(7) in The Haryana Rural Development Rules, 1987

(7)The Rural Development Fund Collector shall submit a consolidated statement in form D to the Chairman of the Board by the fifteenth of each month. By the end of each month the Chairman or the person authorised by him shall reconcile the monthly deposits of the fee in the account of Board.