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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(2)(a) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(a)The prescribed authority shall while constituting the Committee of management under sub-section (1) have due regard to the religious denomination to which the institution or any section thereof belongs.