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 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(i) in Andhra Pradesh Electricity Reform (Transfer Scheme) Rules, 1999 (i)"Personnel" means workmen, employees, staff and officers of the Board by whatever name called and includes those trainees receiving stipend from the Board including those on deputation to other organisations or institutions:
