Section 25(5)(iii) in Hindu Religious Institutions and Charitable Endowments Act, 1997

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State of Karnataka - Subsection

Section 25(5)(iii) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(iii)if he has an interest, direct or indirect in any subsisting lease of any property or of any contract made with, or any work being done for, the institution, or is in arrears of any kind due by him to such institution;or

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State of Karnataka - Subsection

Section 25(5)(iii) in Hindu Religious Institutions and Charitable Endowments Act, 1997