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[Cites 0, Cited by 1] [Section 65] [Entire Act]

State of Andhra Pradesh - Subsection

Section 65(4) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(4)Every institution or endowment referred to in sub-section (1) shall pay to the Government annually for meeting the cost of auditing its accounts, such further sum of one and half per tum of its annual income.