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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Andhra Pradesh - Subsection

Section 62(2)(b) in Andhra State Act,1953

(b)if, immediately before the appointed day, he is not holding any post in any such area, be appointed by the Government of Andhra to a post in connection with the affairs of that State.