Section 3(1)(c) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

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State of Andhra Pradesh - Subsection

Section 3(1)(c) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991

(c)persons for whom special provision is made, in respect of matters covered by these rules, by or under any law for the time being in force or in any rule or by or under any contract or agreement entered into by or with the previous approval of the Government before or after the commencement of these rules, in regard to matters covered by such special provisions,

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State of Andhra Pradesh - Subsection

Section 3(1)(c) in The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991