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[Cites 0, Cited by 2] [Section 87] [Entire Act]

State of Tamilnadu - Subsection

Section 87(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(1)The trustee of every religious institution shall keep regular accounts of all receipts and disbursements. Such accounts shall be kept for each fasli year separately and in such form and shall contain such particulars as may be specified by [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.].