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[Cites 0, Cited by 0] [Section 133(1)] [Section 133] [Entire Act]

State of Telangana - Subsection

Section 133(1)(c) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)is appointed to discharge the functions of a trustee of such institution or endowment, in accordance with the provisions of this Act, in any scheme in force at the time of commencement of this Act,