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 70] [Entire Act] State of Andhra Pradesh - Subsection Section 70(3) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017 (3)Permanent advance shall be adjusted by debit to the appropriate expense heads for which the amount is used.
