Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 133(1)] [Section 133] [Entire Act] State of Andhra Pradesh - Subsection Section 133(1)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (b)is appointed as trustee, Executive Officer, Office holder or servant of such institution or endowment ; or