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State of Andhra Pradesh - Section

Section 291 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

291. Books to be maintained by Receiver:

- The receiver shall maintain true regular accounts of the receivership and shall in particular maintain a cash book in which shall be entered from day to day all receipts and payments and also a ledger. He shall also maintain a counterfoil receipt books with the leaves numbered serially in print from which shall be given as far as possible all receipts for payments made to the receiver.