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[Cites 0, Cited by 2] [Section 2(5)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(5)(d) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(d)advancement of any other object of utility or welfare to the general public or a section thereof not being an object of an exclusively religious nature;