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[Cites 0, Cited by 0] [Section 16(6)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(6)(ii) in Andhra Pradesh Municipal Corporations Act, 1994

(ii)the service rendered by any such officer or other employee under the municipality upto such commencement shall be deemed to be in service under the Corporation and he shall be entitled to count that service for the purpose of increments, leave, pension or provident fund and gratuity;