Section 12(3)(ii) in Hindu Religious Institutions and Charitable Endowments Act, 1997

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State of Karnataka - Subsection

Section 12(3)(ii) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(ii)Any amount receivable by the archaka as a percentage of the fees fixed by the committee of management for the various sevas offered at the temples.

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State of Karnataka - Subsection

Section 12(3)(ii) in Hindu Religious Institutions and Charitable Endowments Act, 1997