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State of Andhra Pradesh - Section

Section 24 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Dharmika Parishad Rules, 2009

24.

The Chairman of the Dharmika Parishad may for the purpose of consultation, invite any person or persons having experience or specialized knowledge in any subject under its consideration to attend any meeting of the Dharmika Parishad, but, such persons shall have no right to vote.