Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Andhra Pradesh - Subsection Section 10(1) in Andhra State Act,1953 (1)Except as provided in sub-section (2) , the terms of office of the members specified in the First Schedule shall remain unaltered, that is to say, as indicated in that Schedule.
