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[Cites 0, Cited by 1] [Section 70(1)] [Section 70] [Entire Act]

State of Andhra Pradesh - Subsection

Section 70(1)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)The Common Good Fund created under item (i) of clause (a) shall be utilised for the following purposes namely.
(i)[ Dhoopa Deepa Naivedhyam which encompasses renovation, preservation and maintenance including payment of salaries to Archakas of Hindu Charitable and Hindu Religious Institutions or Endowments which are in needy circumstances and promotion and propagation of purpose and objects connected therewith: [Substituted by Act No. 33 of 2007, dated 11.12.2007.]