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 0] [Section 56] [Entire Act] State of Andhra Pradesh - Subsection Section 56(4) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (4)The provisions of Chapter III other than Section 22, 24, 28 and 29 and Chapter IV shall not apply to Dharmadayam.
