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[Cites 0, Cited by 5] [Section 69] [Entire Act]

State of Andhra Pradesh - Subsection

Section 69(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(1)There shall be established a fund to be called the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Administration Fund. The Endowment Administration Fund shall vest in the Commissioner.