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State of Andhra Pradesh - Section

Section 14 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Meeting of Board of Trustees Rules, 1987

14.

All matters relating to the administration of the institutions or endowments shall be decided at the meetings of the trustees. The Chairman or the Executive Officer, as the case may be, shall give effect to the decisions taken at such meetings, subject to the provisions laid down under Section 41.