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[Cites 0, Cited by 0] [Section 108(2)] [Section 108] [Entire Act]

State of Andhra Pradesh - Subsection

Section 108(2)(ii) in The Andhra Pradesh Reorganisation Act, 2014

(ii)Of the six sitting members whose term of office will expire on 21st June, 2016, namely, Shri Jesudasu Seelam, Shri Jairam Ramesh, Shri N. Janardhana Reddy, Shri V. Hanumantha Rao, Smt. Gundu Sudharani and Shri Y.S. Chowdary, such two as the Chairman of the Council of States may determine by drawing lots shall be deemed to have been elected to fill two of the seats allotted to the State of Telangana and the other four sitting members shall be deemed to have been elected to fill four of the seats allotted to the State of Andhra Pradesh.