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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(2)The members of service are eligible for rent-free quarters. Where rent-free quarters have not been provided by the Government, the members of service shall be eligible for additional house rent allowance at the rates prescribed by the Government from time to time.