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State of Andhra Pradesh - Section

Section 14 in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969

14.

The Secretary shall maintain a separate Cash Book and Demand Register to watch the realisation of the contribution, Register of Nomination, a register of investments and pension payment audit register in the Forms shown in Appendix I. He shall also maintain such other Registers as may be prescribed by the Government from time to time.