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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(5)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)a woman member where any person appointed to represent the Scheduled Castes or the Scheduled Tribes or the Backward Classes is a woman;