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

State of Andhra Pradesh - Subsection

Section 24(e) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969

(e)The Secretary shall see that the payee's money order receipts are duly received for all the remittances shown in the register. He shall compare the signature or thumb impression on each such receipt every month with the pensioner's signature or thumb impression on the payment order and satisfy himself that it is genuine. In the next month's Schedule of pension payments, the Secretary shall certify as follows: