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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Andhra Pradesh - Subsection

Section 57(2)(v) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(v)the contribution to the reserve fund of the institution or endowment at ten per tum of the balance referred to in the proviso to item (iv) above ;