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[Cites 0, Cited by 2] [Section 79(3)] [Section 79] [Entire Act]

State of Andhra Pradesh - Subsection

Section 79(3)(b) in Andhra Pradesh Education Act, 1982

(b)No such suspension shall remain in force for more than a period of two months from the date of suspension and if such inquiry is not started and completed within that period, such employee shall, without prejudice to the inquiry, be deemed to have been restored as employee: