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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(5)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)a member of the Scheduled Castes or the Scheduled Tribes where any woman member appointed belongs to the Scheduled Castes or the Scheduled Tribes;