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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(1)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987

(b)Where the proceeding is one in which the order made is liable to be questioned by a suit in a court, or the time for filing the suit has elapsed without the suit being filed or if a suit has been filed when the suit or an appeal from the decree therein has been disposed off: Provided that a document may be returned at any time earlier than that prescribed by this rule if the person applying therefor delivers to the appropriate authority, certified copy to be substituted for the original and undertakes to produce the original if required to do so.