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[Cites 0, Cited by 3] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(1) in The Andhra Pradesh Reorganisation Act, 2014

(1)On and from the appointed day, eighteen sitting members of the Council of States representing the existing State of Andhra Pradesh shall be deemed to have been elected to fill the seats allotted to the States of Andhra Pradesh and Telangana, as specified in the First Schedule to this Act.