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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(ii) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Meeting of Board of Trustees Rules, 1987

(ii)In case of emergency, the Chairman or the Executive Officer, as the case may be, may convene a meeting on giving shorter notice than that required under sub-rule (i).