Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Karnataka - Subsection Section 41(ii) in Hindu Religious Institutions and Charitable Endowments Act, 1997 (ii)an annual statement of all immoveable property and all moveable property specified under section 31. In such form and in such manner as may be prescribed.
