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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(2) in Andhra Pradesh Village Servants Service Rules, 2005

(2)The incumbent, who has been sanctioned leave on medical grounds on the production of Medical certificate, while, returning from such leave shall produce "certificate of fitness: from a medical officer not lower in rank than an Assistant Civil Surgeon.