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State of Andhra Pradesh - Section

Section 30 in Andhra Pradesh Advocates' Clerks' Welfare Fund Rules, 1992

30.

Bills presented for payment shall be examined by the Secretary and on his being satisfied that the claim is admissible, and the payment is duly authorised, he shall pay the amount after obtaining a receipt. The entry in the Account Book shall be shown if the payment is by cash or by cheque.