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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Telangana - Subsection

Section 41(3)(c) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)every order passed by the Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be under clause (a) or clause (b) shall be final and binding on the trustee or Board of Trustees and the Executive Officer.