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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(3)(d) in Andhra Pradesh Teachers (Regulation of Transfers) Rules, 2012

(d)The teacher who furnishes false information and HM who attests it, shall be liable for disciplinary action and Criminal proceedings, apart from being transferred to category IV vacancies.