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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(4) in THE ANDHRA PRADESH PULSES BOARD ACT, 2020

(4)The Managing Director and the Administrative Officer shall be entitled to such salaries and allowances and shall be subject to such conditions of service in respect of leave, pension, provident fund and other matters as may, from time to time, be fixed by the Government.