Section 41(1)(c) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(1)(c) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)if implemented, is likely to cause financial loss to the institution or endowment,danger to human life, health or safety, or is likely to lead to a riot or breach of peace; or

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State of Andhra Pradesh - Subsection

Section 41(1)(c) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987