Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Andhra Pradesh - Subsection Section 25(6) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (6)Save as aforesaid, the dittam for the time being, in force in an institution or endowment shall not be altered by the trustee.
