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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(3) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Audit Rules, 1987

(3)The auditor shall also verify whether an inventory register for the jewels and valuables belonging to the institutions maintained, and if so, whether they are intact and correct and whether it is being periodically inspected by such officers as may be appointed by the Commissioner.