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State of Andhra Pradesh - Section

Section 30 in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959

30. Provident funds.

The liability of Andhra Pradesh or Madras in respect of the provident fund account of a Government servant in service on the appointed day shall, as from that day, be the liability of the State to which the Government servant is permanently allotted.