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 65] [Entire Act] State of Andhra Pradesh - Subsection Section 65(2) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017 (2)In case the asset is capitalized on or after 1st October of the year, depreciation shall be applicable at half of the rates prescribed above.
