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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(a) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Jewels or Other Valuables and Documents Maintenance) Rules, 1987

(a)where the institution or endowment has an Executive Officer, in the Joint Custody, under double lock, of the trustee or Chairman of the Board of trustees and the Executive Officer; and