Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 162] [Entire Act] State of Andhra Pradesh - Subsection Section 162(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (3)The Tribunal shall consist of a Chairman and one other member to be appointed by the Government.
