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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(3) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(3)All bills presented for a claim against the Council, except a paid bill pertaining to permanent advance shall be received in the section concerned and entered in a Register of Bills for Payment.