Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Entire Act] State of Karnataka - Section Section 35 in Hindu Religious Institutions and Charitable Endowments Act, 1997 35. Applicability of the Chapter. - Nothing contained in this chapter shall apply to a notified institution whose gross annual income does not exceed twenty five thousand rupees.
