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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Karnataka - Subsection

Section 75(2) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(2)No suit shall, without the previous sanction of the State Government, be instituted against the Commissioner in respect of a Charitable Institution or Hindu Religious Institution of which he has been appointed or authorised to act as a Trustee or Manager or such other position.