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

State of Andhra Pradesh - Subsection

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

(c)whether the various items of income or amounts due to the institution have been realised at the proper times and whether due steps to recover the amounts overdue have been taken and, if not,in which case such action has not been taken;