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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Telangana - Subsection

Section 57(2)(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)Every budget shall make an adequate provision for,-
(i)the due maintenance of the objects of the institution or endowment and the proper performance of and the remuneration for, the services therein, including the dittam for the time being in force: