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State of Andhra Pradesh - Section

Section 6 in Election of Chairman of the Board of Trustees

6.

A copy of the minutes of the proceedings of the special meeting shall be sent to the Government, the Commissioner, the Regional Joint Commissioner, the Deputy Commissioner or Assistant Commissioner, as the case may be, and the results of election shall be notified by exhibiting on the notice board or on the front door of the charitable or religious institution concerned and in the case of specific endowment attached to charitable or religious institutions, on the notice board or on the front door of the Charitable or religious institution to which it is attached.