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 64] [Entire Act] State of Andhra Pradesh - Subsection Section 64(3) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017 (3)In case a fixed asset is acquired at concessional rate, the concessional rate shall be recorded as the cost of acquisition.
