Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(b) in Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Act, 1960 (b)[ 'Government Servant' means a person appointed to public services or to a post in connection with the affairs of the State of Andhra Pradesh.] [Substituted by Act 6 of 1993.]
