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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(1)The amount collected (cash/cheques/demand drafts/pay orders etc) in the circle/ward offices or by the authorized outdoor officer (after issue of receipt and recording it in the Receipt Register) shall be deposited in the head office or designated bank account. The Cashier/Shroff in the head office accounts for these amounts. He enters these details also in the Receipt Register maintained by him.