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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Telangana - Subsection

Section 69(2)(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)The following amounts shall be credited to the Endowments Administration Fund, namely: -
(i)the balance in the fund constituted under the [Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966,(Act 17 of 1966.)] [Repealed by Act No.30 of 1987.].
(ii)the sums due to the Government under Section 64 of the [Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966,(Act 17 of 1966.)] [Repealed by Act No.30 of 1987.].
(iii)the contributions and audit fee payable under sub-section (1) of section 65 when realized;
(iv)the amounts recovered [***] [Omitted by Act No. 34 of 1997.] under section 30;