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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Telangana - Subsection

Section 24(1)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)shall, at all reasonable times, have free access to such books, accounts, documents, funds, income, monies or other properties.