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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Andhra Pradesh - Subsection

Section 105(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(3)On receipt of such communication under sub-sec.(2), the Executive Officer shall place the matter before an extraordinary meeting of the Board or Committee specially convened for the purpose and communicate the explanation or objection of the Board or Committee within the time fixed by the Government in that behalf.