Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 103] [Entire Act] State of Andhra Pradesh - Subsection Section 103(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (2)Pending the passing of an order under sub-section (1), the Government may suspend the Chairman or the member.
