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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Andhra Pradesh - Subsection

Section 80(3) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(3)The following procedures shall be carried out on monthly basis
(a)Bank reconciliation
(b)Recording of expenditures incurred against Permanent Advance
(c)Payment of statutory deductions and remittances
(d)Payment of provident fund dues and pensionary contribution in respect of employees on deputation
(e)Reconciliation of Function wise Income/Expense Subsidiary Ledgers with respective Trial Balance totals.
(f)Compilation of details of closing stock for recording the consumption of stores at the end of the month.
(g)Closing of Ledger Accounts