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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(3) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(3)The Demand Register shall be updated by the respective sections for any demand that is raised or falls due, any collection that is made in respect of a person and the balance amount outstanding from that person.