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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(i) in The Andhra Pradesh Reorganisation Act, 2014

(i)"sitting member", in relation to either House of Parliament or of the Legislature of the existing State of Andhra Pradesh, means a person who immediately before the appointed day, is a member of that House;