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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(ii) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(ii)if, after making adequate provision for the purposes referred to in subsection (2) of section 86 and also for the arrangements and the training referred to in sub-section (1) of section 35, there is a surplus in the income of the institution for any year, any portion of such surplus: