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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(3) in Faridabad Complex (Regulation and Development) Act, 1971

(3)Notwithstanding anything contained in the foregoing sub-sections of this Act, no charges or expenses shall be paid from the Administration Fund incidental to any matter which has been specifically declared by the State Government by general or special order to be a matter in regard to which no expenditure shall be met from the Administration Fund.