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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Andhra Pradesh - Subsection

Section 78(2)(a) in The Andhra Pradesh Reorganisation Act, 2014

(a)if he is deemed to have been allocated to any State under section 77, shall be deemed to have been rendered in connection with the affairs of that State;