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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Andhra Pradesh - Subsection

Section 74(2)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)if such institution or endowment is a religious institution or endowment, to all or any of the purposes specified in items (i) to (iv) of sub-section (1) of Section 72. Provided that-
(i)in the case of a charitable institution or endowment which is founded and maintained for the benefit of a section of the public, the endowment shall as far as possible be appropriated for the benefit of that section or for any other charitable purpose of like nature;
(ii)in the case of religious institution or endowment which is founded and maintained for the benefit of religious denomination or any section thereof, the endowment shall as far as possible be appropriated for the benefit of the denomination or section concerned for all or any of the purposes mentioned in clause (b).