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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(2) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(2)The Commissioner or any person authorized by him in this behalf shall draw any money required for disbursement from the treasury or bank through cheques. No money received on behalf of the Council shall be utilized for its expenditure without first being brought into account and remitted into the treasury or bank.