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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Andhra Pradesh - Subsection

Section 57(3)(j) in Andhra Pradesh Universities Act, 1991

(j)the appointments of all the examiners validly made immediately before the commencement of this Act and subsisting immediately before the commencement of this Act shall be deemed to have been made under and for the purposes of this Act and such examiners shall continue to perform the same duties and exercise the same privileges until fresh appointments are made under the provisions of this Act;