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State of Karnataka - Section

Section 58 in Hindu Religious Institutions and Charitable Endowments Act, 1997

58. Commissioner, etc., to observe appropriate customs, usage's and practices.

- The Commissioner, the Deputy Commissioner, and Assistant Commissioner and every other person exercising powers or performing functions under the Act shall not interfere with, and shall observe the customs, usages, ceremonies and practices appropriate to the Notified Institution or Declared Institution in respect of which such powers are exercised.