Section 40(3)(a) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

[Cites 0, Cited by 0] [Section 40(3)] [Section 40] [Entire Act]

(a)repayment of money belonging to contractor or other person held in deposit, and of money collected or credited into the Fund by mistake;

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