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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Andhra Pradesh - Subsection

Section 60(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(2)The auditor shall also report on such other matters relating to the accounts as may be prescribed or on which the Commissioner, Deputy Commissioner or Assistant Commissioner, as the case may be, may require him to report.