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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(4)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)Any person contravening an order made by the trustee under clause (a) shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to one hundred rupees or with both;