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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(2) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(2)The Cashier /Shroff in the head office shall deposit the amount collected in the head office and the amount received from other collecting agencies in the designated bank. The deposit shall be made on the same day or the next working day.