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State of Andhra Pradesh - Section

Section 30 in Reductions and Remissions (Andhra Pradesh)

30.

Agreement which has been or may be entered into in compliance with the rules prescribed in Appendix XXII-A of Regulations for the Army in India for regulating the deposits of regimental funds with private banks or firms or such other rules for that purpose as may hereafter be in force. Duty reduced to the amount payable in respect of a bond for like amount or value, or to Rs. 5 whichever shall be less.