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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(3)(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)The Executive Officer appointed under this section shall be responsible for carrying out all lawful directions issued by such trustee, from time to time;