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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(b) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Dharmika Parishad Rules, 2009

(b)"Commissioner" means the Commissioner, Endowments Department, Andhra Pradesh appointed under Section 3(1) of the Act and includes every officer who for the time being exercises the powers and performs the functions of the Commissioner.