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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(s) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Audit Rules, 1987

(s)whether claims for travelling allowance are in accordance with the rules prescribed and that the travelling allowance bill sare approved or counter-signed by the prescribed authority.