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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Andhra Pradesh - Subsection

Section 59(3) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(3)Specific grants received or receivable in respect of specific revenue expenditure shall be recognized as income in the accounting period in which the corresponding revenue expenditure is charged.