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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Puducherry - Subsection

Section 14(1) in Puducherry Hindu Religious Institutions Act, 1972

(1)Every institution shall maintain regular accounts of all receipts and expenditure and the accounts shall be kept for each financial year separately and in such form and shall contain such particulars as may be prescribed.