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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Andhra Pradesh - Subsection

Section 33(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(1)Every claim against the municipal fund shall, after examination with reference to work order/supply order/indent shall be accepted if it is in order and accrued through Journal Voucher