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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Andhra Pradesh - Subsection

Section 78(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(1)Loans, endowments and other funds for specific purpose shall be kept in separate bank accounts, and shall be appropriated for the purpose for which they have been raised.