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[Cites 0, Cited by 0] [Section 155(2)] [Section 155] [Entire Act]

State of Andhra Pradesh - Subsection

Section 155(2)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)all powers conferred and all duties imposed by any schemein force before the commencement of this Act on any court or judgeor any other person or body of persons not being a trustee, an honoraryofficer or servant of the charitable or religious institution or endowmentshall be exercised and discharged by the Commissioner, the DeputyCommissioner or the Assistant Commissioner, as the case may be, inaccordance with the provisions of this Act ;