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[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

State of Telangana - Subsection

Section 70(1)(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)The Commissioner shall create out of the payments made by the charitable and religious institutions and endowments and by any institution or person,-
(i)in respect of Hindu charitable institutions and religious institutions and endowments, a fund to be called the [Telangana] [Substituted by G.O.Ms.No.37, Revenue (Endowments-I) Department, dated 01.11.2014.] Hindu Charitable and Religious Institutions and Endowments Common Good Fund; and
(ii)in respect of other charitable institutions and endowments, a fund to be called the [Telangana] [Substituted by G.O.Ms.No.37, Revenue (Endowments-I) Department, dated 01.11.2014.] Charitable Institutions and Endowments Common Good Fund.