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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Andhra Pradesh - Subsection

Section 83(3) in The Andhra Pradesh Reorganisation Act, 2014

(3)The persons holding office immediately before the appointed day as the Chairman or other member of the Public Service Commission for the existing State of Andhra Pradesh shall, as from the appointed day, be the Chairman or, as the case may be, the other member of the Public Service Commission for the State of Andhra Pradesh.