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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Andhra Pradesh - Subsection

Section 88(4) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(4)In case the municipality is unable to determine the actual cost of a fixed asset with reasonable accuracy, it shall use the currrent standard cost rates prescribed by Government, deflate them to the year of purchase and then depreciate them to arrive at the current book value of the asset.