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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(c) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(c)'Auditor' means a person appointed by Government for the purpose of auditing the accounts of the municipal fund under section 128 of the Act.