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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987

(2)An application for the return of a document shall specify the date and description of the document, the number of the proceeding in which and the date on which it was produced. On the return of a document, a receipt shall be given by the person receiving it.