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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(2) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(2)As such, the income is not ascertainable and the actual receipts are taken as income. It shall be accounted during the year only upon actual collection in accordance with rule 21.