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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(1)All money transactions to which any officer or employee of the Council in his official capacity is a party shall, without any reservation, be brought to account. All moneys received by the Council shall be lodged in the nearest Government treasury, or with the sanction of the Government in a bank.