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[Cites 0, Cited by 0] [Section 46(5)] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(5)(ii) in Sri Venkateswara Veterinary University, Act, 2005

(ii)the service rendered by any such teachers or other employee under the Government or the Acharya N.G. Ranga Agricultural University as the case may be, upto the date notified as aforesaid shall be deemed to be service under the University and he shall be entitled to count that service for the purpose of increments, leave, pension or provident fund and gratuity.