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[Cites 0, Cited by 1] [Section 93] [Entire Act]

State of Andhra Pradesh - Subsection

Section 93(4) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(4)Every application to the Government for the exercise of their powers under this section shall be made within ninety days from the date on which the decision or order to which the application relates was received by the applicant.