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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(1)(i) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973

(i)rendering religious service in or maintaining the institution as a pujari, archak, mulla, kazi, mutawalli, muthsaddi, priest or the holder of a similar office by whatever name called, or