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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Andhra Pradesh - Subsection

Section 85(2) in The Andhra Pradesh Reorganisation Act, 2014

(2)The headquarters of Godavari River Management Board shall be located in the successor State of Telangana and of the Krishna River Management Board shall be located in the successor State of Andhra Pradesh.