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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(2) in Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Act, 1960

(2)[ Any rule made under this Act may be made with retrospective effect from any date not earlier than the date of commencement of this Act and when such a rule is made, the reasons for so making the rule, shall be specified in a statement to be laid before the Legislative Assembly of the State.] [Sustituted by Act 6 of 1993.]