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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(2)The salaries and allowances payable to, and the other terms and conditions of service of, the Chief Executive Officer and other officers and other employees of the Authority shall be such as may be specified by regulations with the approval of the Government.