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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(1) in Andhra Pradesh Charitable And Hindu Religious Institutions and Endowments Hereditary Archakas Qualifications and Emoluments Rules, 2019

(1)All qualified members who are above the age of 16 years belonging to the Hereditary Archaka Families under Rule (5) of these rules and who apply to be included in the 'Hereditary Archaka Scheme' will have right to archakatvam.