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[Cites 0, Cited by 4] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)The Government shall pay, out of the Consolidated Fund of the State, the salaries, allowances, leave allowances, pension and contributions, if any towards provident fund or pension-cum- provident fund of the officers and other employees referred to in sub-Section (1).