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[Cites 0, Cited by 1] [Section 162] [Entire Act]

State of Andhra Pradesh - Subsection

Section 162(4) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(4)The Chairman shall be a person who is or has been a judicial officer not below the rank of a District Judge and a member shall be a person, who holds or has held a post not below the rank of Additional Commissioner of Endowments.