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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Andhra Pradesh - Subsection

Section 107(4) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(4)A person to be appointed as a Financial Advisor, and Chief Accounts Officer, a Chief Engineer, a Chief Security Officer and any other officer shall be one possessing such qualifications as may be prescribed.