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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Andhra Pradesh - Subsection

Section 106(4) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(4)Every officer appointed under sub-section (1), shall be a whole time Officer of the Tirumala Tirupathi Devasthanams and shall not undertake any work unconnected with his office without the permission of the Committee.