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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(3)(i) in Statutes of the National Institute of Technology, Andhra Pradesh, 2017

(i)the employee shall submit his application to the Registrar through proper channel and produces a medical certificate from medical authority as may be specified by the Ordinances;