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[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Telangana - Subsection

Section 69(3)(ii) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(ii)any other expenditure incurred by the Government in the course of rendering services to and in connection with the administration of, the charitable or religious institution or endowment under the provisions of this Act;