Section 114(3)(e) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 114(3)] [Section 114] [Entire Act]

State of Andhra Pradesh - Subsection

Section 114(3)(e) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(e)On receipt of the sum of money referred to in clause (d) by the Executive Officer :-

(i)the accused person, if in custody, shall be discharged ;

(ii)no further proceedings shall be taken against such person.