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[Cites 0, Cited by 1] [Section 76] [Entire Act]

State of Andhra Pradesh - Subsection

Section 76(4) in The Andhra Pradesh Reorganisation Act, 2014

(4)The members of each of the said services borne on the Andhra Pradesh cadre immediately before the appointed day shall be allocated to the successor State cadres of the same service constituted under sub-section (2) in such manner and with effect from such date or dates as the Central Government may, by order, specify.