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[Cites 0, Cited by 0] [Section 63(7)] [Section 63] [Entire Act]

State of Andhra Pradesh - Subsection

Section 63(7)(b) in Andhra State Act,1953

(b)be entitled in addition to the remuneration which he would have drawn if he had continued during such period to serve in connection with the affairs of the State of Madras to such allowance as the President may by general or special order determine.