Section 65(3) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(3)The contribution which an institution or endowment [***] [Omitted by G.O.Ms.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.] is liable to pay under sub-sections (1) and (2) shall be paid annually to the Endowments Administration Fund.
