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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(2) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(2)Since Cash book in effect is a Ledger of Cash and Bank Account Heads, transactions relating to deposit into or withdrawal of cash from bank or transfer of amount from one bank account to another bank account need not be included in the Ledger.