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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(1) in Andhra Pradesh Civil Services (Conduct) Rules, 1964

(1)No Government employee shall give evidence in connection with any inquiry conducted by any Committee, Commission or other Authority-
(a)in India, except with the previous permission of Government;
(b)outside India, except with the previous sanction of the Central Government.