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[Cites 0, Cited by 0] [Section 63(4)] [Section 63] [Entire Act]

State of Andhra Pradesh - Subsection

Section 63(4)(ii) in Andhra State Act,1953

(ii)officers required by the President to serve in connection with the affairs of the State of Andhra for limited period as provided in sub-section (5) (hereinafter referred to in this section as "transferred officers")