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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Andhra Pradesh - Subsection

Section 96(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(2)The persons appointed as members under sub-sec. (1) shall be persons professing Hindu religion.Explanation. - In this section, the expression "Scheduled Castes" shall have the meaning assigned to it in clause (24) of Article 366 of the Constitution of India.