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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(1) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(1)Handling of cash should, as far as possible, be avoided and in case of receipt of sum in excess of rupees fifty thousand, the Panchayat Samiti or the Zila Parishad, as the case may be. may direct the persons from whom sums are due, to pay the money direct to the credit of the Fund in the Bank or Treasury concerned, subject to instructions as laid down in these rules.