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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(t) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Audit Rules, 1987

(t)whether a dittam is prepared and got sanctioned by the prescribed authority and that the expenditure in this regard is strictly in accordance with the sanctioned dittam;