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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(30) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(30)any reference to "Hindu" shall be construed as including a reference to a person professing Buddhist, Jain, or Sikh religion, and the reference to Hindu religious institutions shall be construed accordingly;