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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Andhra Pradesh - Subsection

Section 116(iii) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

(iii)'Controlled Business' shall have the meaning as in clause (2) of Section 2 of the Life Insurance (Emergency Provisions) Act, 1956 (Central Act IX of 1956).