Section 8(1)(a) in Andhra Pradesh Civil Services (Conduct) Rules, 1964

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State of Andhra Pradesh - Subsection

Section 8(1)(a) in Andhra Pradesh Civil Services (Conduct) Rules, 1964

(a)lend or borrow or deposit money as a principal or agent, to, or from, or with, any person or firm or private limited company within the local limits of his authority or with whom he is likely to have official dealings or otherwise place himself, under pecuniary obligation to such person or firm; or

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State of Andhra Pradesh - Subsection

Section 8(1)(a) in Andhra Pradesh Civil Services (Conduct) Rules, 1964