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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Telangana - Subsection

Section 57(2)(v) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(v)the contribution to the reserve fund of the institution or endowment at ten per centum of the balance referred to in the proviso to item (iv) above;