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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Karnataka - Subsection

Section 76(2)(e) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(e)duties and powers of superintendence and control, which the Commissioner, Deputy Commissioner or Assistant Commissioner has to perform or exercise generally or in respect of a notified institution under section 24 ;