Section 117(3)(c) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

[Cites 0, Cited by 0] [Section 117(3)] [Section 117] [Entire Act]

State of Haryana - Subsection

Section 117(3)(c) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(c)After considering the objections, if any, made under clause (a), the Gram Panchayat shall pass final orders which shall be [-] [The words 'published and' omitted vide Haryana Government Notification No. G.S.R. 69/H.A. 11/94/S.209/2000, dated 19.10.2000.] brought to the notice of the public in the manner as laid down in clause (b).

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State of Haryana - Subsection

Section 117(3)(c) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996