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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(1)(a) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

(a)in the case of a Minister or a Deputy Minister or the Chief Whip in the Assembly (or the Whip in the Assembly ) or the [Chief Whip] [Inserted by Act No. 20 of 2007.] in the Council or the Whip in the Council or a Parliamentary Secretary within two months from the date on which he enters upon office as such;