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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(5)(b) in Travancore-Cochin Hindu Religious Institutions Act, 1950

(b)Out of the sum fifty one lakhs of rupees mentioned in clause (1) of the proceeding sub-section, an annual contribution of six lakhs of rupees shall be made by the board towards the expenditure in the Sree Padmanabhaswamy Temple.