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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(2) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(2)A trustee shall, subject to the provisions of this Act, be entitled to exercise all powers incidental to the prudent and beneficial administration of the Hindu Public Religious institutions and Charitable Endowments and to do all things necessary for the due performance of the duties imposed upon him.