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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(ii) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Meeting of Board of Trustees Rules, 1987

(ii)In other cases, the quorum for the meeting where the number of trustees is SEVEN shall be FOUR and where the number of trustees is FIVE the quorm shall be THREE.}