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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Tamilnadu - Subsection

Section 87(4) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(4)The accounts of any other religious institution, the annual income of which calculated as aforesaid for the fasli year immediately preceding is less than one thousand rupees shall be audited departmentally and no fee shall be levied therefor.