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[Cites 0, Cited by 0] [Section 60(6)] [Section 60] [Entire Act]

State of Andhra Pradesh - Subsection

Section 60(6)(ii) in Dr. Y.S.R. Horticultural University Act, 2007

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