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[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(6)(e) in Andhra Pradesh Electricity Reform (Transfer Scheme) Rules, 1999

(e)subject to the above, the personnel shall cease to be in the service of the Board or the Transferor Companies, as the case maybe, and it shall not assert or claim any benefit of service under the State Government or the Board or the TRANSFEROR COMPANIES, except as provided in the Andhra Pradesh Electricity Reform Act, 1998, these Rules and in the Tripartite Agreements;