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 5] [Entire Act] State of Andhra Pradesh - Section Section 48 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 48. Certain sections of Chapter III not to apply to maths or specific endowments attached thereto. - The provisions of Sections 18, 19, 20, 21, 22, 25 and 28 shall not apply to math or specific endowment attached thereto.
