Section 36(2)(c) in Hindu Religious Institutions and Charitable Endowments Act, 1997

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(c)amounts received for specified services or charities where the service or charity is performed.

(ii)the due discharge of all liabilities and subsisting commitments binding on the institution;

(iii)the arrangement made for securing the health, safety or convenience of the pilgrims, worshippers or other persons resorting to the institution;

(iv)the construction, repair, annual maintenance, renovation and improvement of the institution and the buildings connected therewith:

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