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The Andhra Pradesh reorganization Act, 2014 43. Savings Nothing in this Part shall affect the application to the High Court of Andhra Pradesh of any provisions of the Constitution, and this Part shall have effect subject to any provision that may be made on or after the date referred to in sub-section ( 1 ) of section 30 with respect to that High Court by any Legislature or other authority having power to make such provision.    |
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