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

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State of Karnataka - Subsection

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

(iv)Timing if any specified by the committee of management or the State Government, to keep the temple open to public for performing poojas or other sevas, in a day.

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State of Karnataka - Subsection

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