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 19(2)] [Section 19] [Entire Act] State of Karnataka - Subsection Section 19(2)(i) in Hindu Religious Institutions and Charitable Endowments Act, 1997 (i)no contribution or donation received from any person shall be utilised for any purpose other than the purpose specified if any by the donor.