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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2) in Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994

(2)For purposes of discharging its duties the Committee shall have the right to inspect or cause to be inspected any office or establishment referred to in sub-section (1) of section 11.