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 59] [Entire Act] State of Andhra Pradesh - Subsection Section 59(4) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017 (4)Specific grants received towards capital expenditure shall be treated as a liability till such time the fixed asset is constructed or acquired.
