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State of Andhra Pradesh - Section

Section 2 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Archakasand other Office holders and Servants Qualifications and Emoluments Rules, 1987

2.

The rules in this part shall apply to Archakas and other office holders and servants mentioned in Rule 4 and Rule 13 of this part of all the Charitable and Religious Institutions other than Tirumala Tirupathi Devasthanams.