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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(2) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(2)An appeal shall lie to the Commissioner against every order imposing penalty under this section. Such appeal shall be made within thirty days from the date of the order imposing the penalty.Chapter-IV Common Pool Fund