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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Andhra Pradesh - Subsection

Section 70(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(1)An amount of permanent advance shall be sanctioned to an officer to meet immediately the petty expenses connected to his section. The amount shall be decided by the Council with reference to the average expenses to cover for a month.