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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(d) in THE ANDHRA PRADESH CAPITAL REGION DEVELOPMENT AUTHORITY REPEAL ACT, 2020

(d)Every person who was immediately before the repeal, employed by APCRDA shall be deemed to be employed in Amaravati Metropolitan Region Development Authority constituted under Section 3(l)(b):