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[Cites 0, Cited by 0] [Section 63(3)] [Section 63] [Entire Act]

State of Andhra Pradesh - Subsection

Section 63(3)(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, or by other appropriate authority in, the State concerned, to a post in connection with the affairs of that State.