Section 147(1)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

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State of Telangana - Subsection

Section 147(1)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)refuses, neglects or fails to furnish such accounts, returns, reports or other information relating to the administration of the institution or endowment or its funds, property or income or the application thereof, at such time and in such manner as the the Commissioner, the Additional Commissioner, the Regional Joint Commissioner, the Deputy Commissioner or the Assistant Commissioner may require; or

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State of Telangana - Subsection

Section 147(1)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987