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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Kerala - Subsection

Section 51(2) in Travancore-Cochin Hindu Religious Institutions Act, 1950

(2)It shall be competent for the Board, when giving a direction under sub- section (1), to determine what portion of such amount or surplus shall be retained as a reserve fund for the institution and to direct the remainder to be appropriated to the purposes specified in that sub-section.