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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(2)Such trustee shall before the 15th May of every year furnish in respect of every Financial Year the particulars of the amounts charged or collected, to the Commissioner.