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[Cites 0, Cited by 0] [Section 152(1)] [Section 152] [Entire Act]

State of Andhra Pradesh - Subsection

Section 152(1)(v) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(v)one representative each from the Chairmen of Boards of Trustees from Section 6(a)(i) and (ii), Section 6(b)(i) and (ii), Section 6(c)(i) and (ii) and two Mathadhipathis published under Section 6(d) of the Act;