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[Cites 0, Cited by 1] [Section 93] [Entire Act]

State of Andhra Pradesh - Subsection

Section 93(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(3)No application to the Government for the exercise of their power under this section shall be made in respect of any matter unless an application had already been made in respect of the same matter to the Commissioner under Section 92 and had been disposed of by him.