Section 72(1)(iii) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Andhra Pradesh - Subsection

Section 72(1)(iii) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(iii)establishment and maintenance of, any institution in which special provision is made for the study of Hindu religion, Philosophy or Sastras or for imparting instruction in Hindu Temple Architecture. and for setting up libraries in connection with such study;

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State of Andhra Pradesh - Subsection

Section 72(1)(iii) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987