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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(3)(i) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(i)entitlement of the Archakas to appropriate the thattekasu and other offerings by the devotees at the time of pooja or other seva;