Section 69(2)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

(a)The following amounts shall be credited to the Endowments Administration Fund, namely:-

(i)the balance in the fund constituted under the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act,1966.

(ii)the sums due to the Government under Section 64 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act,1966.

(iii)the contributions and audit fee payable under sub-section (1) of Section 65 when realised.

(iv)the amounts recovered under sub-section (6) of Section 29 and under Section 30.

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