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

State of Andhra Pradesh - Subsection

Section 6(4) in Andhra Pradesh Women's Commission Act, 1998

(4)The members shall receive such remuneration and other allowances and shall be governed by such conditions of service as may be prescribed:Provided that such conditions of services shall not be varied to the disadvantage of a member after her appointment.