Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

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

(m)whether all donations or offerings in kind are accounted for and whether donations made as contributions for specific purposes are earmarked and in other cases are invested in interest-yielding securities;