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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Karnataka - Subsection

Section 76(2)(f) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(f)the authority competent to constitute the committee of management under section 25 and the procedure for appointment of members of such committee and verification of their antecedents and other matters;