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[Cites 0, Cited by 0] [Section 16(6)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(6)(i) in Andhra Pradesh Municipal Corporations Act, 1994

(i)the terms and conditions applicable to such officers and employees consequent on their absorption in the service of the Corporation shall not be less favourable than those applicable to such employees immediately before such commencement, as pay and allowances, leave, pension, gratuity, provident fund and age of superannuation; and