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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Andhra Pradesh - Subsection

Section 47(1) in Andhra Pradesh Education Act, 1982

(1)All the monies collected, grants received and other movable property held by or on behalf of a private institution shall be utilised for the purpose for which they are intended and shall be accounted for by the manager in such manner as may be prescribed.