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State of Andhra Pradesh - Section

Section 125 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

125. Administration Report.

- Within three months after the close of each financial year, the Committee shall submit to the Board a report on the administration of the affairs of the Tirumala Tirupathi Devasthanams, during that year in such form as the Government may determine. The Board shall review the report and submit a copy of the same to the Government with its remarks thereon.