Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 92] [Entire Act]

State of Andhra Pradesh - Subsection

Section 92(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(2)The Commissioner shall not pass any order pre-judicial to any party under sub-section (1), without giving him an opportunity for making representation.