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State of Haryana - Section

Section 28 in The Haryana Homoeopathic Practitioners (General) Rules, 1975

28. Payment of Bills.

- [Section 53(1)]. - A bill or other voucher presented as claim for money shall be received and examined by the Registrar. If the claim be for an amount not exceeding one hundred rupees and the bill is in order, he shall pay the amount out of the imprest money. If the claim exceeds one hundred rupees, payment shall not be made until it has been examined and passed by the Chairman.