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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2) in The Andhra Pradesh Police (Reforms) Act, 2014

(2)Notwithstanding anything contained in the Service Rules governing the post, the Director General of Police appointed under sub¬section (1) shall hold the post for a minimum period of two years, irrespective of the date of his/her retirement on attaining the age of superannuation.