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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Telangana - Subsection

Section 74(1)(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)the original object for which a charitable or religious institution or endowment was founded has, from the beginning, been or has subsequently become, impossible of realization;