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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(5) in Andhra Pradesh Registration of Births and Deaths Rules, 1999

(5)The fees payable for the purpose shall be credited as follows:-
(a) In a Municipality or Municipal Corporation or cantonment orProject Township or Industrial Township. To the Municipality or Municipal Corporation or Cantonment orProject Township or Industrial Township funds respectively.
(b) In a Gram Panchayat Constituted under the A.P. Gram PanchayatAct, 1964 where the Executive Authority gives and certifiesextract under Section 17 of the Act. To the Gram Panchayat Funds.
(c) In other areas To State Govt., Funds (i.e.) to the Head of Account "065- other Administrative Services—C. Other services –M.H.55 - Other receipt S.H.(02) Registrar General of Births,Deaths and Marriages.