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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Andhra Pradesh - Subsection

Section 74(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(1)Deposits not claimed within three (3) years from the date it is due for payment shall be considered as lapsed and accounted under 'Lapsed Deposits' (income) through a Journal Voucher.