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 50] [Entire Act] State of Andhra Pradesh - Subsection Section 50(2) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017 (2)Income from new license fee shall be accounted as and when they are realized in accordance with rule 21.
