Section 161(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)Every Religious Charitable Institution 108[***] whose annual income exceeds rupees twenty lakhs per annum as defined under section 65 shall be liable to contribute annually 3% of its income to the Archakas and other Employees Welfare Fund constituted and administered through a Trust Board created for the purpose:[***]
