Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 78] [Entire Act] State of Andhra Pradesh - Subsection Section 78(2) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017 (2)All such funds shall be recorded in Register of Earmarked Funds. Separate pages or set of pages shall be set for each Fund.
