Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 79] [Entire Act] State of Andhra Pradesh - Subsection Section 79(2) in Andhra Pradesh Education Act, 1982 (2)An inquiry under sub-section (1) shall be completed within a period of two months from the date of communication of charges against the employee.
