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[Cites 0, Cited by 0] [Section 65(5)] [Section 65] [Entire Act]

State of Telangana - Subsection

Section 65(5)(v) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(v)the actual cost of collection of rents not exceeding ten per centum of the amount collected in cases where special staff is employed solely to attend to the work relating to collection of rents due to charitable or religious institution or endowment; and