Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(d) in Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Act, 2000 (d)"Public Service" means, services in any office or establishment of,-(i)the Government;(ii)a local authority, i.e.
