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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(iii) in Statutes of the National Institute of Technology, Andhra Pradesh, 2017

(iii)The employees of the Institute shall be entitled to allowances in addition to pay, as admissible to the Central Government employees subject to the approval by the Central Government.