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

State of Andhra Pradesh - Subsection

Section 19(3) in The Andhra Pradesh Reorganisation Act, 2014

(3)Notwithstanding anything contained in any other law for the time being in force, the Legislative Assemblies of Andhra Pradesh and Telangana shall be deemed to be duly constituted on the appointed day.