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 13] [Entire Act] State of Andhra Pradesh - Subsection Section 13(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (3)Any person violating the code of conduct so prepared shall be liable to be evicted from the premises of the institution or endowment.
