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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Himachal Pradesh - Subsection

Section 20(c) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

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