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 57(2)] [Section 57] [Entire Act] State of Andhra Pradesh - Subsection Section 57(2)(ii) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (ii)the due discharge of all liabilities and subsisting commitments binding on the institution or endowment ;