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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Andhra Pradesh - Subsection

Section 92(4) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(4)Every application to the Commissioner for the exercise of his powers under this section shall be preferred within ninety days from the date on which the order or proceeding to which the application relates was received by the applicant.