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[Cites 0, Cited by 0] [Section 133(2)] [Section 133] [Entire Act]

State of Andhra Pradesh - Subsection

Section 133(2)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)Every application made under clause (a) shall be accompanied by a certified copy of the order of appointment of the successor alongwith a certificate issued by the Commissioner in such form and afterfollowing such procedure as may be prescribed stating that the records,accounts and properties specified therein belong to the institution or endowment.