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[Cites 0, Cited by 0] [Section 341] [Entire Act]

State of Andhra Pradesh - Subsection

Section 341(3) in Andhra Pradesh Municipalities Act, 1965

(3)The Government may, by notification in the Andhra Pradesh Gazette, direct that, on and from a date to be specified in the notification, the provisions of Sub-sections (1) and (2) with respect to conservancy workers shall apply also to any specified class of municipal employees whose functions intimately concern the public health or safety.