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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Telangana - Subsection

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

(iv)the arrangement to be made for securing the health, safety or convenience of the disciples, pilgrims, worshippers or other persons resorting to the institution or endowment: