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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Telangana - Subsection

Section 19(1)(c) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)if he is interested either directly or indirectly in a subsisting lease of any property or of contract made, with, or any work being done for, the institution or endowment or is in arrears of any kind due by him to such institution or endowment;