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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Telangana - Subsection

Section 58(2)(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)The accounts of every charitable or religious institution or endowment, the annual income of which as calculated for the purpose of section 65 for the financial year immediately preceding exceeds [rupees twenty five lakhs] [Substituted by Act No.33 of 2007.], shall be subject to concurrent audit, that is to say, the audit shall take place as and when expenditure is incurred.