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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Madras Presidency - Subsection

Section 27(1) in Madras Hindu Religious and Charitable Endowments Act, 1951

(1)The trustee of every religious institution shall furnish to the Commissioner such accounts, returns, reports or other information relating to the administration of the institution it funds, property or inome, or moneys connected therewith, or the appropriation thereof, as the Commissioner may require and at such time and in such form as he may direct.