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

State of Karnataka - Subsection

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

(q)the particulars which an account should contain and the manner in which the accounts of Notified Institutions shall be audited and the time and place of audit and the form and contents of the auditor's report;