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] [Entire Act] State of Andhra Pradesh - Section Section 15 in Andhra Pradesh Panchayat Raj Institutions Borrowing Loans Rules, 2003 15. Amounts, sanctioned and released by the banks, should be kept in a separate account and should be utilised for the purpose of carrying out the project or scheme, by such authority approved by the Government.
