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[Cites 0, Cited by 0] [Section 73B(4)] [Section 73B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 73B(4)(b) in Andhra Pradesh Co-Operative Societies Rules, 1964

(b)The erstwhile Andhra Pradesh Co-operative Central Agricultural Development Bank Employees who have been integrated with the services of the Andhra Pradesh State Co-operative Bank and common cadre shall have an option either to continue in the old service regulations applicable to them till the date of integration, even after integration of services till they get next promotion or retirement. On further promotion, they shall be governed by Andhra Pradesh State Co-operative Bank Employees Service Regulations or common cadre regulations.