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

State of Andhra Pradesh - Subsection

Section 76(2) in The Andhra Pradesh Reorganisation Act, 2014

(2)In place of the cadres of the Indian Administrative Service, Indian Police Service and Indian Forest Service for the existing State of Andhra Pradesh, there shall, on and from the appointed day, be two separate cadres, one for the State of Andhra Pradesh and the other for the State of Telangana in respect of each of these services.