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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(3) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

(3)Every relinquishment or cancellation made in pursuance of sub-section (1) or (2) shall be made in writing and shall take effect at such time and subject to such conditions as may be determined by rules made by the State Government.