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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(b) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969

(b)Not later than the 10th of each month the clerk to whom the Secretary allots the duty shall makes out a money order from for each pensioner noted in the register mentioned above for the amount of pension payable less the money order commission, and make corresponding payment entry on the back of the both halves of the pension payment order. The Secretary shall sign each money order form and initial the corresponding entries on the back of both halves of the pension payment order comparing the three documents carefully and satisfying himself that the entries are correct.