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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(4)(c) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)Every offence punishable under this sub-section shall be cognizable offence within the meaning of the Code of Criminal Procedure 1973.