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[Cites 0, Cited by 3] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(5) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(5)Where no objections are received within the time so specified or extended, the State Government may, on receipt of a report from the Commissioner to that effect, by a notification published in the official Gazette declare such Hindu Religious Institution to be subject to the provisions of this Chapter.