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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Andhra Pradesh - Subsection

Section 63(5) in Andhra State Act,1953

(5)The period for which a transferred officer may be required to serve in connection with the affairs of the State of Andhra shall be two years ;Provided that the Government of Andhra may return any such officer to the State of Madras at any time before the expiration of the said period after giving three months' notice to him and to the Government of Madras.