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[Cites 0, Cited by 0] [Section 153] [Entire Act]

State of Telangana - Subsection

Section 153(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(1)The Government may, after previous publication and by notification in the Telangana Gazette, make rules for carrying out all or any of the purposes of this Act.