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State of Andhra Pradesh - Section

Section 84 in Reductions and Remissions (Andhra Pradesh)

84.

Powers-of-Attorney executed by ex-members of the Defence Services of their eligible heirs or dependants in favour of their agents or representatives for the purpose of representing them at the hearing of their appeals under the Pensions Appeal Tribunal Rules, 1945. (G.O.Ms.No. 266, Rev., dated 8th February, 1946).