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[Cites 0, Cited by 1] [Section 87] [Entire Act]

State of Tamilnadu - Subsection

Section 87(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(2)The accounts of every religious institution shall be audited by auditors appointed in the prescribed manner and such auditors shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (Central Act LXV of 1860).