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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(2) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(2)The provision referred to above is made in the form of debit and shall be made at the end of the year for the accounting purpose only. It should neither be considered as a reduction of demand in the Demand Register nor should be treated as written-off.Chapter - XI Procedure for Accounting for License Fees