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[Cites 0, Cited by 0] [Section 118(3)] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(3)(a) in The States Reorganisation Act, 1956

(a)shall become a member, and if so specified also the chairman. Of such one of the Public Service Commissions for the States of Andhra Pradesh, Bombay. Madhya Pradesh, Punjab and Mysore as the President shall by order specify. and