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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(5) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(5)The appellate authority may after holding an enquiry and so far as possible within six months from the date of appeal pass such order as it deems fit, and such order shall be final.