Section 89(1)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951

[Cites 0, Cited by 1] [Section 89(1)] [Section 89] [Entire Act]

Madras Presidency - Subsection

Section 89(1)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951

(b)refuses, neglects or fails to furnish such accounts, returns, report or other information relating to the administration of the religious institution or its funds, property or income or the application thereof, at such time and in such manner as the Commissioner, Deputy Commissioner, Area Committee or Assistant Commissioner may require, or

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Madras Presidency - Subsection

Section 89(1)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951