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 0] [Section 73] [Entire Act] State of Andhra Pradesh - Subsection Section 73(a) in Andhra Pradesh Education Act, 1982 (a)the Government shall have power to terminate the services of any such person after giving him three calendar months' notice in writing or paying him three months' pay in lieu of such notice ;
