Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(2)(ii) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(ii)contribution and donation made to institution, or institution of any religious denomination or any section thereof shall be utilised for the benefit of that particular class or denomination or section only.