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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Andhra Pradesh - Subsection

Section 80(4) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(4)A copy of the order made by the Commissioner under this section shall be communicated to Government and to the trustee and shall be published in such manner as may be prescribed.