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[Cites 0, Cited by 1] [Section 20(1)] [Section 20] [Entire Act]

State of Telangana - Subsection

Section 20(1)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)Where the founder or a member of the family of the founder is appointed as Trustee, he shall be the Chairman of the Board of Trustees.