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[Cites 0, Cited by 1] [Section 92] [Entire Act]

State of Andhra Pradesh - Subsection

Section 92(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(3)The Commissioner may stay the execution of any decision or order of the nature referred to in sub-section (1) pending the exercise of his powers under the said sub-section in respect thereof.