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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Karnataka - Subsection

Section 62(2) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(2)Where it is found subsequently that the permission under sub-section (1) has been obtained by fraud or misrepresentation the State Government shall be competent to cancel the permission so granted, after giving due opportunity of being heard to all the concerned.