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PUNJAB FINANCIAL RULES VOLUME I (HARYANA 4TH AMENDMENT) RULES, 1995

PUNJAB FINANCIAL RULES VOLUME I (HARYANA 4TH AMENDMENT) RULES, 1995

PUNJAB FINANCIAL RULES VOLUME I (HARYANA 4TH AMENDMENT) RULES, 1995

PREAMBLE

In exercise of the powers conferred by clause (2) of article 283 of the Constitution of India and all other powers enabling him to this behalf, the Governor of Haryana hereby makes the following rules further to amend the Punjab Financial Rules, Volume I, in its application to the State of Haryana, namely:-

Rule 1.

These rules may be called the Punjab Financial Rules Volume I (Haryana 4th Amendment) Rules, 1995.

Rule 2.

In the Punjab Financial Rules, Volume I, in rule 19.6 against serial number 161 under column 4 against item (ii) for the letters and figures "Rs. 50" and" Rs. 100", the letter and figures "Rs. 300" and "Rs. 600" respectively shall be substituted.