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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Telangana - Subsection

Section 23(4)(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)It shall be lawful for a trustee of a religious institution by an order, to prohibit within the premises of the religious institutions or within such area belonging to that institution as may be specified in the order,-
(i)sale, possession, use or consumption of any intoxicating liquor or drug, or cigarettes including beedies and chuttas;
(ii)gaming with cards, dice, counters, money or other instrument of gaming;
(iii)sale, possession, preparation or consumption of meat or other food stuffs containing meat;
(iv)Slaughter, killing or maiming of any animal or bird for any purpose;