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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(5)(ii) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(ii)if he is of unsound mind and stands so declared by a competent court or if he is a deaf or mute or is suffering from leprosy or any virulent or contagious disease; or