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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(1)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)shall, at all reasonable times, have free access to such books, accounts, documents, funds, income, monies or other properties.