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State of Andhra Pradesh - Section

Section 5 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Registration rules, 1987

5.

On a report made by the Assistant Commissioner suo motu,the Commissioner shall issue notice in Form-II appended to these rules by registered post acknowledgment due to the trustee or other person-in-charge of the management of a charitable or religious institution or endowment requiring him to make an application for registration.