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[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(4)(j) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(j)charges, liabilities and other actionable claims, outstanding against the institution or endowment on the date of registration, whether under decree of a court or order of the Government or other competent authority or otherwise;