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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Andhra Pradesh - Subsection

Section 27(4) in Andhra Pradesh Government Medical and Dental Institutions (Conversion into Semi-Autonomous Institutions) Act, 2007

(4)The Institute shall receive all moneys, sale proceeds of the publications of the Institute, fees payable to the Institute and remit the same into the account of the Institute and a register of accounts of the Institute shall be maintained and the fund utilized for the purposes, as laid down in this Act and the rules, regulations and orders made there under.