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[Cites 0, Cited by 1] [Section 58] [Entire Act]

State of Andhra Pradesh - Subsection

Section 58(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(1)The Executive Officer shall keep regular accounts of all receipts and disbursements, for each financial year separately in such form and containing such particulars as may be specified by the Commissioner.