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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2) in Andhra Pradesh Electricity Reform (Transfer Scheme) Rules, 1999

(2)Nothing in sub-rule (1) shall apply to rights, responsibilities, and obligations in respect of the Personnel and Personnel related matter including statutory dues such as salary, wages, gratuity, pension, provident fund, compensation and retirement benefits and the same shall be dealt with in the manner provided under Rule 7 of these rules.