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[Cites 0, Cited by 1] [Section 81] [Entire Act]

State of Andhra Pradesh - Subsection

Section 81(1) in Andhra Pradesh Education Act, 1982

(1)Any employee or the management aggrieved by an order of the competent authority under sub-section (2) of Section 80, may appeal to the Government within a period of thirty days from the date of receipt of the order.