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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Andhra Pradesh - Subsection

Section 68(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(1)The advances paid from municipal funds do not constitute expenditure, and they shall be recovered or adjusted in future; and they therefore shall be accounted under 'advances recoverable'.