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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(3) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(3)In the case of a Notified Institution whose annual income exceeds the prescribed amount, it shall make provision in the budget for the payment at five percent of the balance of the income for the financial year remaining after making provision for items (i) to (v) of sub-section (2) to the Common Pool Fund.