Section 20(1)(c) in Hindu Religious Institutions and Charitable Endowments Act, 1997

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State of Karnataka - Subsection

Section 20(1)(c) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(c)such number of non official members not exceeding nine, nominated by the State Government, from among the religious leaders drawn from various classes of Hindu thought, both vedic and non-vedic, of whom atleast one each shall be from among the Scheduled Castes or the Scheduled Tribes and atleast two shall be women.

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State of Karnataka - Subsection

Section 20(1)(c) in Hindu Religious Institutions and Charitable Endowments Act, 1997