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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(1) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(1)The trustee of every Hindu Public Religious Institution and Charitable Endowment shall administer its affairs and apply its funds and properties in accordance with the terms of the trust, the custom or usage of the institution and lawful direction which a competent authority may give in respect thereof.