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[Cites 0, Cited by 1] [Section 29(3)] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(3)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)The Executive Officer shall, subject to such restrictions as may be imposed by the Government;
(i)be responsible for the proper maintenance and custody of all the records, accounts and other documents and of all the jewels, valuables, money, funds and other properties of the Institution or Endowment;
(ii)arrange for the proper collection of income and for incurring of expenditure;
(iii)sue or be sued in the name of the institution or Endowment in all legal proceedings;