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 3] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(13) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (13)"Executive Officer" means an Officer appointed as such under any of the provisions of this Act;
