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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Haryana - Subsection

Section 141(d) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(d)hand receipt in form LXIX which is simple form of voucher intended to be used for all miscellaneous payments for which none of the forms referred to in clauses (a), (b) and (c) is used.