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[Cites 0, Cited by 1] [Section 77] [Entire Act]

State of Karnataka - Subsection

Section 77(2) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(2)If any difficulty arises in giving effect to the provisions of this Act (otherwise than in commencement of this Act), the State Government may, by notification, make such provisions not inconsistent with the purposes of this Act, as appear to it to be necessary or expedient for removing the difficulty.