Section 22(1)(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

(a)becomes subject to any disqualification specified in sub-sections (1) and (3) of section 19 and is removed under section 28; or

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