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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Telangana - Subsection

Section 69(2)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)It shall be lawful for the Commissioner to accept to the credit of the said fund, grants or loans from the Government or any grant by any institu tion or person.