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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Telangana - Subsection

Section 86(4) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(4)No offence punishable under sub-section (2), shall be inquired into or tried by any court inferior to that of a Magistrate of the First Class.Chapter-XII. Enquiries.