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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Telangana - Subsection

Section 74(1)(c) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)in any of the cases mentioned in section 158 or in regard to the appropriation of the Dharmadayam sums held in trust under section 56, the directions of the Commissioner are necessary;