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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of Tamilnadu - Subsection

Section 86(2)(d) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(d)the contribution to the reserve fund of the institution at such per centum of the income as the [the Commissioner] [Substituted by section 44(2) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).] may fix;