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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Telangana - Subsection

Section 24(3) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(3)The trustee of every charitable or religious institution or endowment shall obey all lawful orders issued under the provisions of this Act, by the Government, the Commissioner, the Deputy commissioner or the Assistant Commissioner, as the case may be.