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

State of Andhra Pradesh - Subsection

Section 80(4) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(4)The following procedures shall be carried out on quarterly basis
(a)Reconciliation of deposits, advances, receivables and incomes
(b)Provision for period-end expenses
(c)Transfer of revenue grant received in advance for specific purpose to grant income
(d)Recognition of grant income for revenue expenditure incurred in respect of grant receivable as reimbursement
(e)Accrual of interest on borrowings
(f)Recording of provision for bills remaining unpaid in respect of Special Fund expenditure
(g)Accrual of interest on investments
(h)Accrual of interest on loans to employees
(i)Reconciliation of Capital Work in Progress (j) Reconciliation of Inter Unit Balances
(k)Passing of adjustment entries (1) Closing of Ledger Accounts