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[Cites 0, Cited by 3] [Section 69] [Entire Act]

State of Karnataka - Subsection

Section 69(2) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(2)Nothing contained in this Act shall, save as otherwise provided in sub-section (1) and in clause (2) of Article 25 of the Constitution, be deemed to confer any power or impose any duty in contravention of the rights conferred on any religious denomination or any section thereof by Article 26 of the Constitution.