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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(1)Every payment made, either in cash or cheque or bank transfer, shall be covered by a receipt, and signed by the person to whom the money is paid. Every receipt for a sum exceeding Rs.5,000/- shall be stamped by the payee with a one rupee revenue stamp.