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[Cites 0, Cited by 4] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1) in The Haryana Public Money (Recovery of Dues) Act, 1979

(1)Where any sum is recoverable from a defaulter -
(a)by the State Government, such officer as it may, by notification, appoint in this behalf;
(b)by a Corporation or a Government company, the Managing Director thereof,
shall determine the sum due from the defaulter.