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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(5)(vii) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(vii)if he is an office holder other than Archaka, or a servant attached to or a person in receipt of any emolument or perquisite from such institution; or