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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987

(1)the appropriate authority may in its discretion, upon the application of any party to proceeding, send for either from his records or from any other public officer of any court, the record of any proceeding and inspect the same .