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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Telangana - Subsection

Section 146(2) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(2)The composition of the Committee, the term of the Office of the members of the Committee and other matters relating to the functions of the committee shall be such as may be prescribed.