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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(17) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(17)"Hindu Religious Institution" means a temple or specific endowment and includes a Brindavana, Samadhi, Gaddige, Mandira, Shrine or place of any other institution established or maintained for Hindu Religious purpose ;