Section 37(3)(b) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(3)(b) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(b)repayments of money belonging to contractors or other persons held in deposit and of the money collected or credited to the Zila Parishad fund by mistake;

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State of Haryana - Subsection

Section 37(3)(b) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996