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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Andhra Pradesh - Subsection

Section 96(1)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)a person to represent category (v) where any one of the persons appointed under category (iii) or category (iv) is a woman : Provided further that a member representing category (iii) shall cease to hold office as soon as he ceases to be a member of the State Legislature.