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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Andhra Pradesh - Subsection

Section 63(5) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(5)Any new asset that is capitalized, acquired, donated or gifted shall be recorded in the Register on the date the asset is capitalized, acquired, donated or gifted.