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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(1)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)In respect of an Institution or Endowment established after such commencement, the person who has founded such Institution or Endowment or a member of his family and recognized as such by the competent authority.]