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[Cites 0, Cited by 0] [Section 65A] [Entire Act]

State of Telangana - Subsection

Section 65A(3) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(3)Government may on a request submitted in this regard by the Commissioner, or otherwise, provide such grant-in-aid to the fund as may be determined by the Government to be necessary to supplement the contribution of such institutions.