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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(2)(d) in The Orissa Hindu Religious Endowments Act, 1951

(d)expenditure on religious, educational and charitable purposes not inconsistent with the object of the institution not more than ten per centum of the gross income unless [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] otherwise directs;