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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Haryana - Subsection

Section 77(5) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(5)The percentage deductions from bills held as security in connection with contracts to execute works shall not be refunded till the final bill has been prepared and passed.