Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 65A] [Entire Act] State of Telangana - Subsection Section 65A(4) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987 (4)The procedure for collection of contribution to and disbursement from the fund shall be such as may be prescribed.]
