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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Andhra Pradesh - Subsection

Section 79(2) in Andhra Pradesh Municipalities Act, 1965

(2)If such employee, while employed by the council or if any other employee of the council does any work for the Government, the Government shall contribute to the municipal funds so much of salary of such employee as the Government may consider to be an equivalent for such work.