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[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(4)(c) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)particulars of the institution or endowment and of the grant, the scheme of administration, munta-kab, decree or any other record of rights pertaining to the founding of the institution or endowment;