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[Cites 0, Cited by 2] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(2)A Chairman elected or nominated under clause (a) of sub-section (1) or who becomes a Chairman under Clause (b) shall hold office so long as he continues to be the member of the board of trustees.]