Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(2) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(2)No articles of Gold, Silver or white metal, idols, utensils, precious stones, articles of antique value, paintings, ancient documents containing inscriptions on stone, metal and palm leaves and such other movables shall be disposed of in any manner without the permission of the State Government granted based on the report of the Commissioner.