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[Cites 0, Cited by 0] [Section 152(1)] [Section 152] [Entire Act]

State of Telangana - Subsection

Section 152(1)(v) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(v)one representative each from the Chairman of Boards of Trustees from section 6 (a) (i) and (ii), section 6 (b) (i) and (ii), section 6 (c) (i) and (ii) and two Mathadhipathis published under section 6 (d) of the Act;