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[Cites 0, Cited by 0] [Section 71(4)] [Section 71] [Entire Act]

Madras Presidency - Subsection

Section 71(4)(a) in Madras Hindu Religious and Charitable Endowments Act, 1951

(a)in the case of a religious institution the annual income of which calculated as aforesaid for the fasli year immediately preceeding is not less than one thousand rupees, by auditors appointed in the prescribed manner, who shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code;