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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(2)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)On receipt of such application, the Assistant Commissioner concerned shall refer the matter to the Commissioner who will decide as to which of the Assistant Commissioners shall register the endowment and thereupon the application shall be entertained by such Assistant Commissioner.