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

State of Andhra Pradesh - Subsection

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

(b)in the case of the Speaker or Deputy Speaker or the [Chairman or the Deputy Chairman] [Inserted by Act No. 20 of 2007.] within one month from the date on which he is chosen for the office;