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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2) in The Andhra Pradesh State Agricultural Council Act, 2020

(2)Subject to the provisions of sub-section (1), a member shall hold office for a term of four years from the date of his election or nomination as the case may be, to the Council:Provided that such a member shall notwithstanding the expiry of the said period of four years continue to hold office until his successor is elected or nominated.