Section 57(2)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Andhra Pradesh - Subsection

Section 57(2)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)[ Where the budget relates to an institution or endowment whose annual income, as referred to under Section 65, exceeds fifty thousand rupees, the budget shall also make provision for payment of such amount to the common good fund as may be prescribed.] [Substituted by Act No. 33 of 2007, dated 11.12.2007.]

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State of Andhra Pradesh - Subsection

Section 57(2)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987