Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Andhra Pradesh - Subsection Section 24(2) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017 (2)For any amount received either in cash or in the form of cheque/demand draft/pay order etc., a receipt duly signed and dated shall be issued.
