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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(1) in The Andhra Pradesh Reorganisation Act, 2014

(1)The person who immediately before the appointed day is the Speaker of the Legislative Assembly of the existing State of Andhra Pradesh shall continue to be the Speaker of that Assembly on and from that day and the members of that Assembly shall choose from amongst the members of the Assembly, a member to be the Deputy Speaker of that Assembly.