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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Telangana - Subsection

Section 80(4) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(4)A copy of the order made by the Commissioner under this section shall be communicated to the Government and to the trustee and shall be published in such manner as may be prescribed.