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State of Haryana - Section

Section 55 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

55. Presentation of claims. [Section 209.]

- All claims for payment shall be presented at the office of Panchayat Samiti or Zila Parishad, as the case may be, where these shall first be entered in the bill register to be maintained in Form XIX then checked and examined in regard to their admissibility with reference to the sanction, agreement, arithmetical accuracy etc. and passed for payment.