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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(iii) in Andhra Pradesh State Employment Guarantee Fund (APSEGF) Rules 2008

(iii)All the money received by the fund shall as soon as possible be deposited into the said savings bank account and shall not be utilized for any purpose other than the purposes mentioned in the Act;