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[Cites 0, Cited by 0] [Section 65(5)] [Section 65] [Entire Act]

State of Telangana - Subsection

Section 65(5)(h) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(h)ubhayams or voluntary contributions received in cash or kind for a specified service in the charitable or religious institution or endowment and expended on such service;