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[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

State of Andhra Pradesh - Subsection

Section 61(3)(b) in Andhra State Act,1953

(b)if immediately before the appointed day he is not holding any post in any such area, be appointed by the Government of Andhra to a post in connection with the affairs of that State.