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[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(4)(d) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(d)he has donated or contributed for construction, repairs, renovation or development of any Hindu Religious Institution or Charitable Institution or for the performance of utsavam or any charitable cause in the institution;