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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23(1) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(1)The trustee of every Hindu Public Religious Institution and Charitable Endowment shall keep regular accounts of all receipts and disbursements. Such accounts shall be kept for each calendar year separately in such form and shall contain such particulars as may be specified by the Commissioner.