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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Telangana - Subsection

Section 1(3)(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)all public charitable institutions and endowments, whether registered or not, in accordance with the provisions of this Act, other than Wakfs governed by the provisions of the [Wakf Act, 1954,] [This Act has been repealed by Wakf Act, 1995 (Central Act 43 of 1995).]( Central Act 29 of 1954.).