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[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Telangana - Subsection

Section 70(1)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)The Common Good Fund created under item (i) of clause (a) shall be utilized for the following purposes, namely:-
(i)[ Dhoopa Deepa Naivedhyam which encompasses renovation, preservation, maintenance, donation and offerings to Hindu Religious Institutions or Endowments, including payment of remuneration to Archakas of Hindu Religious Institutions which are in needy circumstances, and promotion and propagation of purpose and objects connected therewith: [Substituted by Act No. 24 of 2017.]