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State of Andhra Pradesh - Section

Section 32 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

32. Appointment of Subordinate Officers.

- The Government or such other authority as may be authorised by them in this behalf, shall appoint such other subordinate officers with such designations and assign to them such powers and such functions as the Government may deem necessary for the purposes of this Act.