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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1)(c) in Andhra State Act,1953

(c)the number to be filled by persons nominated by the Governor of Madras in accordance with the provisions of sub-clause (e) of the said clause shall be 11;