Section 58(2)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

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State of Andhra Pradesh - Subsection

Section 58(2)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)The accounts of every charitable or religious institution or endowment, the annual income of which as calculated for the purpose of Section 65 for the financial year immediately preceding exceeds [rupees twenty-five lakh] [Substituted 'rupees one lakh' by Act No. 33 of 2007, dated 11.12.2007.], shall be subject to concurrent audit, that is to say, the audit shall take place as and when expenditure is incurred.

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State of Andhra Pradesh - Subsection

Section 58(2)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987