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[Cites 0, Cited by 1] [Section 23(6)] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(6)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)The trustee of a religious institution or endowment shall have power subject to such conditions as the Commissioner may by general or special order impose to fix fees for the performance of archana or any service or ritual or ceremony connected with such institution or endowment;