Section 6(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(a)(i)the charitable institutions and endowments ; or(ii)the religious institutions and endowments other than maths; whose annual income as calculated for the purpose of levy of contribution under Section 65 [exceed rupees twenty-five lakhs] [Substituted 'exceed rupees five lakhs' by Act No. 33 of 2007, dated 11.12.2007.];
