Legal Document View

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
[Cites 0, Cited by 0] [Section 11D(1)] [Section 11D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11D(1)(c) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

(c)In respect of subsequent term the fractions of a year not less than six months , except in the case of the first year of service in such subsequent term as such member shall be counted as one year and other fractions shall be disregarded.