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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Andhra Pradesh - Subsection

Section 69(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(1)Whenever advances other than permanent advances are made, the transactions shall be recorded in the Register of Advances and recoveries in the form of repayments or adjustments watched.