Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(1)It is a document prepared for recording receipt entries in the Cash Book. The Cash Receipt Voucher shall be prepared for receipts in cash and Bank Receipt Voucher for receipts by cheques, demand drafts, pay orders etc. which need to be deposited in the bank for realization.