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 36] [Entire Act] State of Andhra Pradesh - Subsection Section 36(2) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017 (2)All claims which are barred by time under relevant rules shall not be paid without the sanction of the authorities specified therein.
