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[Cites 0, Cited by 2] [Section 43(4)] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(4)(c) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)particulars of the institution or endowment and of the grant, the scheme of administration, muntakab, decree or any other record of rights pertaining to the founding of the institution or endowment ;