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[Cites 0, Cited by 2] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(2)In incurring such expenditure, the trustee of the religious institution other than a math or a specific endowment attached to a math shall be guided by such general or special instructions as may be given by [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.].