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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(2) in Andhra State Act,1953

(2)The President may, if a resolution recommending the establishment of a separate High Court for th estate of Andhra has after having been adopted by the Legislative Assembly of that State, been submitted to him, appoint, by notification in the Official Gazette, as date earlier than the 1st day of January 1956, for the purpose of sub-section (1) .