Section 92(4)(ii) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

[Cites 0, Cited by 1] [Section 92(4)] [Section 92] [Entire Act]

State of Tamilnadu - Subsection

Section 92(4)(ii) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(ii)expenses of consultative committees and sub-committees thereof, constituted by the Government or by any officer or authority subordinate to the Government and specially authorised by them in this behalf,

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State of Tamilnadu - Subsection

Section 92(4)(ii) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959