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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Andhra Pradesh - Subsection

Section 57(2)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)Every budget shall make an adequate provision for -
(i)the due maintenance of the object of the institution or endowment and the proper performance of and the remuneration for, the services therein, including the dittam for the time being in force :