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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(g) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Audit Rules, 1987

(g)whether the expenditure is in accordance with the sanctioned budget and, if there are deviations from such budget, what these deviation sare and if there is excess expenditure over budget sanctions, whether the same has been duly approved or ratified by the competent authority.