Section 57(2)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

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State of Telangana - Subsection

Section 57(2)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)[ Where the budget relates to an institution or endowment whose annual income, as referred to under section 65, exceeds fifty thousand rupees, the budget shall also make provision for payment of such amount to the common good fund as may be prescribed.] [Clause (b) of sub-section (2) of section 57 substituted by Act No. 33 of 2007.]

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State of Telangana - Subsection

Section 57(2)(b) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987