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State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Dharmika Parishad Rules, 2009

3.

The Government may nominate the duly appointed Chairmen of the Boards of trustees and recognized Mathadhipathis etc. from the lists furnished by the Commissioner or any other suitable, eligible persons as members in the Dharmika Parishad.