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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Andhra Pradesh - Subsection

Section 33(1) in Statutes of the National Institute of Technology, Andhra Pradesh, 2017

(1)Every employee of the Institute may be allotted an unfurnished house, if available within the campus of the Institute for residential use, subject to such conditions as may be laid down by the house allotment rules of the Institute.