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State of Andhra Pradesh - Section

Section 15 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Dharmika Parishad Rules, 2009

15.

The ordinary meeting of the Dharmika Parishad may be called by giving not less than (15) days notice in writing and a special meeting may be called by giving not less than 7 days notice in writing. However, the special meeting may be called for by giving shorter notice if the urgency of the business to be transacted, so requires.