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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(2) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969

(2)The Secretary shall send to the Audit Officer annually on the 5th January a list of all retired employees who were drawing their pensioners from the municipality and whose death have come to his notice during the preceding year. The list shall give the following information;