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 56] [Entire Act] State of Andhra Pradesh - Subsection Section 56(3) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017 (3)However, at year-end, if sanction order (or proceedings) is passed and the amount is ascertained, the revenues shall be accrued in accordance with rule 20.
