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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1)(a) in Andhra State Act,1953

(a)the numbers to be filled by persons elected by the electorates referred to in sub-clauses (a) , (b) and (c) of clause (3) of article 171 shall be 14, 4 and 4 respectively;