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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(4)(c) in Andhra Pradesh State Audit Rules, 2000

(c)If the person to whom the Surcharge Certificate has been sent by Registered Post with acknowledgement due, refuses to receive it, he shall nevertheless be deemed to have been duly furnished or issued with a copy of the certificate within the meaning of Clause (a) of sub-rule (4) and the period of sixty days fixed in sub-rules (5) and (8) shall be calculated from the date of such refusal.