Section 116(6)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 116(6)] [Section 116] [Entire Act]

State of Andhra Pradesh - Subsection

Section 116(6)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)The budget shall also make provision for the payment of an amount of five per centum of [the annual income as referred to under Section 65] [Substituted 'the balance referred to in the proviso to item (iv) of clause (a)' by Act No. 33 of 2007, dated 11.12.2007.] or rupees one crore twenty- five lakhs whichever is higher to the Common Good Fund created under Section 70.

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State of Andhra Pradesh - Subsection

Section 116(6)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987