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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(2) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(2)Where a claimant presents a bill in the Form different from the Form provided for the purpose, a separate bill in the proper Form shall be prepared by the officer incurring the expenditure and the claimant's bill shall be attached thereto as a supporting document.