Section 6(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(b)(i)the charitable institutions and endowments;(ii)the religious institutions and endowments, other than maths; whose annual income calculated as aforesaid [exceeds rupees two lakhs but does not exceed rupees twenty-five lakhs] [Substituted 'exceeds rupees fifty thousand but does not exceed rupees twenty-five lakhs' by Act No. 33 of 2007, dated 11.12.2007.];
