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[Cites 0, Cited by 4] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(3)Any such trustee who fails to take, within thirty days from the date on which he was appointed, the oath of office and secrecy laid down in sub-section (2) shall cease to hold office.