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[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(4)(f) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(f)particulars of the immovable and movable properties including jewels, gold, silver, precious stones, vessels and utensils belonging to the institution or endowment with their estimated value and the moneys and securities and of the annual income therefrom;