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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(2)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)Where any endowment is situated in the sub divisions of two or more Assistant Commissioners, the trustee or other persons incharge of the management of the endowment shall apply for registration to any one of such Assistant Commissioners;