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[Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(7)(b) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(b)the advancement or maintenance of any other object of utility, benefit or welfare to, or used, as of right by, the Hindu community or a section thereof, not being an object of an exclusively religious nature. But does not include a purpose which relates to sports or exclusively to religious teaching or worship;