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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(4)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)It shall be lawful for a trustee of a religious institution by an order, to prohibit within the premises of the religious institutions or within such area belonging to that institution as may be specified in the order.
(i)sale, possession, use or consumption of any intoxicating liquor or drug, or cigarettes including beedies and chuttas;
(ii)gaming with cards, dice, counters, money or other instrument of gaming;
(iii)sale, possession, preparation or consumption of meat or other food stuffs containing meat;
(iv)slaughter, killing or maiming of any animal or bird for any purpose.