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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(2) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(2)Whenever money up to rupees ten thousand is required to replenish' the cash chest, it shall be drawn by the drawing and disbursing officer from the account of the Fund by means of a cheque in favour of Self subject to the extent specified in in sub-rule (3) of rule 37. Reference to cheque number and date shall be quoted on the voucher so as to avoid double entry.