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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Telangana - Subsection

Section 61(5) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(5)An order of surcharge under sub-section (2) or subsection (3) against a trustee or other person shall not bar a suit for accounts against him except in respect of the matter finally dealt with by such order.