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[Cites 0, Cited by 6] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(4) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(4)"charitable institution" means any establishment, undertaking, organisation or association formed for a charitable purpose and includes a specific endowment and dharmadayam ;