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[Cites 0, Cited by 9] [Section 153] [Entire Act]

State of Andhra Pradesh - Subsection

Section 153(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(1)The Government may, after previous publication and by notification in the Andhra Pradesh Gazette, make rules for carrying out all or any of the purposes of this Act.