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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Audit Rules, 1987

(1)The auditor shall, in the course of audit, verify the debentures, share certificates, Government bonds or fixed deposits and the securities and the bank pass books belonging to the institution and report whether they are found correct and they are readily forthcoming.