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

State of Andhra Pradesh - Subsection

Section 2(m) in Andhra Pradesh Electricity Reform (Transfer Scheme) Rules, 1999

(m)"Tripartite Agreement" means the applicable Agreements entered into by the State Government, the Board and the concerned Union or Association of the Personnel as listed in Schedule D and as may be modified by the parties to the said agreements from time to time.