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[Cites 0, Cited by 0] [Section 2(19)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(19)(a) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(a)in the case of a Society registered or deemed to be registered under the Karnataka Societies Registration Act, 1960, and whose property is not vested in a trustee, its governing body;