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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Telangana - Subsection

Section 24(2) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(2)It shall be the duty of the trustee, all servants and employees working under him, any agent of the trustee, or any other person having concern in the administration of such institution or endowment, to afford such assistance and facility as may be necessary or required in connection with any such inspection.