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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(3)(e) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(e)It shall be the duty of the Executive Officer of every Religious or Charitable Institution to foster faith, devotion and ethical conduct in the society, by facilitating formation of a Bhaktha Samajam attached to each Institution, on voluntary basis, consisting of the devotees thereof in order to periodically organize Bhajans, Religious discourses, devotional and other Religious programmes such as Nagara Sankeertans etc., appropriate to the Custom, Usage, Tradition and Sampradayams of the Institution concerned.]