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[Cites 0, Cited by 1] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(1) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(1)A market committee may, subject to such restriction and control as may be prescribed, write-off any amount due to it, if in its opinion such amount is irrecoverable;Provided that the market committee shall obtain the previous sanction of the Government for writing-off any such amount where it exceeds one hundred rupees.