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[Cites 0, Cited by 0] [Section 152(1)] [Section 152] [Entire Act]

State of Andhra Pradesh - Subsection

Section 152(1)(xii) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(xii)one chartered accountant who is a devout Hindu and has a commitment to improve the Hindu Temple system, to be nominated by the Government.