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[Cites 0, Cited by 1] [Section 29(3)] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(3)(c) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)the Executive Officer shall, with the prior approval of the trustee institute any legal proceedings in the name of the institution or endowment or defend , any such legal proceeding;