Section 19(1)(g) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 3] [Section 19(1)] [Section 19] [Entire Act]

(g)if he is an office holder or servant attached to, or a person in receipt of any emolument or perquisite from such institution or endowment;

Legal Document View