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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(3) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(3)When the bills include recoveries/adjustments of claims due to Council, the payment order and recordings in the note file shall indicate the gross amount of the claim, amount recovered/adjusted and the net amount payable to the claimant. The Accountant shall pass necessary Journal Vouchers for recoveries/adjustments made in the bills and ensure that payment is made only for the net amount payable.