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[Cites 0, Cited by 0] [Section 65(5)] [Section 65] [Entire Act]

State of Telangana - Subsection

Section 65(5)(vi) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(vi)sale proceeds of immovable properties and rights relating to, or arising out of immovable properties, if such proceeds are reinvested to earn income for the charitable or religious institution or endowment.