Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Andhra Pradesh - Subsection Section 20(5) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017 (5)All collections in respect of accrual income shall be credited to the same 'Receivable Account' as and when they are received.
