Section 288 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
288. Filing of Accounts by Receiver:
- Unless otherwise ordered a receiver shall file his accounts once in every three months. The first of such accounts commencing from the date of his appointment and ending with the expiry of three months from such date, shall be filed within ten days after the expiry of the said period for three months and subsequent accounts brought down to the end of the three months period for which they are filed, shall be filed within ten days after the expiry of the said periods of three months.
