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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

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

(d)whether any claims have become barred by the law of limitation and, if so what such cases are and the person or persons responsible for allowing the claims to become time-barred and the quantum of amount to which each person is responsible;