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[Cites 0, Cited by 0] [Section 11D(1)] [Section 11D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11D(1)(b) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

(b)[ In respect of the subsequent term the period of one(1) year shall be counted from the date of declaration of results of the election or as the case may be, from the date of the nomination ; [Inserted by Act No. 3 of 2005.]