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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987

(2)Where such evidence is not taken forth with and in the presence of the parties, if any, such notice, as the appropriate authority thinks sufficient of the day fixed for the examination, shall be given to the parties if any.