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[Cites 0, Cited by 2] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(3)Pending disposal of any charge framed against a trustee, the authority competent to appoint the trustee may suspend the trustee and appoint a fit person to discharge the duties and perform the functions of the trustee.