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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Andhra Pradesh - Subsection

Section 102(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(1)A member shall cease to hold office as such member if he has absented himself from three consecutive meetings of Board or Committee as the case may be, without obtaining the prior permission of the Chairman therefor.