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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(1)(b) in The Andhra Pradesh Reorganisation Act, 2014

(b)the Judges of the High Court at Hyderabad for the existing State of Andhra Pradesh holding office immediately before the appointed day shall become on that day the Judges of the common High Court.