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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(3) in The Andhra Pradesh Reorganisation Act, 2014

(3)Stores relating to the Secretariat and offices of Heads of Departments having jurisdiction over the whole of the existing State of Andhra Pradesh shall be divided between the successor States on the basis of population ratio.