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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(1)(a) in Andhra State Act,1953

(a)if such purposes are as from that day-
(i)exclusively purposes of the State of Andhra, or
(ii)partly purposes of the State of Andhra and partly purposes of the State of Mysore and not purposes of the State of Madras as constituted on the appointed day, be deemed to have been made in the exercise of the executive power of the State of Andhra instead of the State of Madras;