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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(12) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(12)"Endowment Administration Fund" means the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Administration Fund established under sub-section (1) of Section 69 ;[(12-A) 'Endowments Tribunal' means a tribunal constituted under Section 162.] [Inserted by Act No. 33 of 2007, dated 11.12.2007.]