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[Cites 0, Cited by 0] [Section 89] [Entire Act]

Madras Presidency - Subsection

Section 89(5) in Madras Hindu Religious and Charitable Endowments Act, 1951

(5)Any fine imposed under sub-section (1) or any money payable by way of composition under sub-section (4) shall be paid by the trustee from his own funds and not from the funds of the religious institution concerned.