Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Andhra Pradesh - Subsection

Section 147(4) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(4)The Commissioner may accept from any trustee who has committed or is reasonably suspected of having committed any of the offencesreferred to in sub-section (1), by way of composition of such offence,a sum of money not exceeding one thousand rupees.