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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(iii) in Rules for admission into M.D. courses Ayurveda, Unani and Homoeopathy in the colleges of Indian Systems of Medicine and Homoeopathy in the State of Andhra Pradesh

(iii)Any candidate in Government service other than the "in-service" candidate if selected for any Post-Graduate course, shall not be entitled for allowances or any kind of leave including extraordinary leave for prosecuting Post Graduate course unless he has put in minimum of three (3) years of service, on duty, in the respective service.