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 59] [Entire Act] State of Andhra Pradesh - Subsection Section 59(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017 (1)General grant which is of revenue nature shall be recognized as income only upon actual receipt.
