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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Andhra Pradesh - Subsection

Section 61(4) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(4)The Commissioner shall send a copy of the order under sub-section (2) or sub-section (3) with the reasons for the same by registered post to the trustee or the person concerned.