Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Andhra Pradesh - Subsection

Section 147(5) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(5)Any fine imposed under sub-section (1) or any money payable by way of composition under sub-section (4) shall be paid by the trusteefrom his own funds and not from the funds of the institution concerned.