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

State of Haryana - Subsection

Section 4(10) in The Haryana Rural Development Fund Rules, 1984

(10)The amount of the arrear of cess or of fine as recovered under sub-rule (1), (8) or (9), as the case may be, shall be deposited by the assessing authority within two days of its receipt in the same manner as provided in sub-rule (5).