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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(g) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

(g)'major penalty' means any of the penalties specified in clauses [(iv) to (x)] [Substituted by G.O.Ms. No. 205, G.A.D., 5-6-1998] (both inclusive) of Rule 9;