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State of Andhra Pradesh - Section

Section 37 in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

37. Payments from municipal funds.

(1)All payments from municipal funds shall be paid by cash or cheque or bank transfer with reference to Cash/Bank Payment Voucher
(2)The payments made by cheques shall be signed by the Commissioner.
(3)Payments less than rupees one hundred may be paid in cash.