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State of Andhra Pradesh - Section

Section 25 in Andhra State Act,1953

25. Rules of Procedure of the Andhra Legislative Assembly.-

The rules as to procedure and conduct of business in force immediately before the appointed day with respect to the legislative Assembly of the State of Madras shall, until rules are made under clause (1) of article 208, have effect in relation to the Legislative assembly of the State of Andhra subject to such modifications and adaptations as may be made therein by the Speaker thereof.