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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Karnataka - Subsection

Section 37(2) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(2)The accounts shall be kept in such form and got audited annually in such manner as may be prescribed :Provided that in case of institutions whose gross annual income is five lakh rupees or more the accounts shall be got audited by the State Accounts Department.