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[Cites 0, Cited by 7] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(23) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(23)"Religious institution" means a math, temple or specific endowment and includes a Brindavan, Samadhi or any other institution established or maintained for a religious purpose;