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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Andhra Pradesh - Subsection

Section 117(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(3)It shall be the duty of the Financial Adviser and Chief Accounts Officer and all officers and servants working under him to afford the auditor all such assistance and facilities as may be necessary for the audit of the accounts of the Tirumala Tirupathi Devasthanams.