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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(2) in Dr. Abdul Haq Urdu University Act, 2016

(2)No member of an authority specified in sub-section(1) who is appointed or nominated in his capacity as the holder of a particular office of appointment shall continue to be a member of such authority on his ceasing to be the holder of the particular office or appointment.