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[Cites 0, Cited by 2] [Section 76] [Entire Act]

State of Andhra Pradesh - Subsection

Section 76(3) in The Andhra Pradesh Reorganisation Act, 2014

(3)The provisional strength, composition and allocation of officers to the State cadres referred to in sub-section (2) shall be such as the Central Government may, by order, determine on or after the appointed day.