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[Cites 0, Cited by 2] [Section 29(3)] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(3)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)The Executive Officer appointed under this section shall be responsible for carrying out all lawful directions issued by such trustee from time to time;