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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(3) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(3)The Government shall communicate to each Gram Panchayat, Panchayat Samiti and Zila Parishad not later than the 30th of November each year the allocation :-
(a)funds for schemes entrusted to the Zila Parishad;
(b)funds for schemes entrusted to Panchayat Samiti; and
(c)funds for schemes entrusted to Gram Panchayat.