Section 36(4)(ii) in Hindu Religious Institutions and Charitable Endowments Act, 1997

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State of Karnataka - Subsection

Section 36(4)(ii) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(ii)where it relates to an Institution whose annual income is more than rupees one lakh but not more than rupees ten lakhs, to the Deputy Commissioner with a copy thereof to the Assistant Commissioner; and

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State of Karnataka - Subsection

Section 36(4)(ii) in Hindu Religious Institutions and Charitable Endowments Act, 1997