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[Cites 0, Cited by 0] [Section 155(2)] [Section 155] [Entire Act]

State of Andhra Pradesh - Subsection

Section 155(2)(c) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)all proceedings pending before the Government, any officer,or authority or a trustee under the provisions of the repealed Actsat the commencement of this Act may, in so far as they are not inconsistentwith the provisions of this Act, be continued by the appropriate authorityunder this Act ;