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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Karnataka - Subsection

Section 24(1) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(1)The Commissioner shall be the Chief Controlling Authority in respect of all matters connected with notified institutions and he shall perform such duties and exercise such powers of superintendance and control as the state Government may by rules impose or as the case may be confer on him in respect of all or any class of notified institutions.