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[Cites 0, Cited by 4] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(2)Before a trustee enters upon his office the Commissioner, Deputy Commissioner or Assistant Commissioner or any other person authorised by him in this behalf shall administer to him the oath of office and secrecy as may be prescribed.