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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(3)(iv) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(iv)deposit of money received by the institution or endowment in such bank or treasury as may be prescribed and be entitled to sign all orders or cheques against such moneys: