Section 2(10) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(10)"Dharmadayam" means any amount charged or collected under whatever name, according to custom or usage of any business or trade or the agreement between the parties, relating to any transaction or otherwise from any party of the said transactions, as being intended to be used for a charitable or a religious purpose.[(10-A) 'Dharmika Parishad' means the Andhra Pradesh Dharmika Parishad constituted under Section 152.] [Inserted by Act No. 33 of 2007, dated 11.12.2007.]
