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[Cites 0, Cited by 0] [Section 97B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 97B(vii) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(vii)The Committee may, subject to such conditions and restrictions as it may lay down delegate to the Executive Officer such of the powers conferred on it by or under this Act, as it may consider necessary.