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 126] [Entire Act] State of Andhra Pradesh - Subsection Section 126(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (1)Every meeting of the Board or Committee shall be presided over by the Chairman and in his absence by the Commissioner.
