Section 4(5)(c) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

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State of Telangana - Subsection

Section 4(5)(c) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)who has been holding an equivalent post of Assistant Commissioner in any of the charitable or religious institutions or endowments published under clause (a) of section 6 [***] [Omitted by G.O.Ms.No.37, Revenue (Endowment-I) Department, dated 01.11.2014.] by transfer:

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State of Telangana - Subsection

Section 4(5)(c) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987