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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(m) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(m)"trustee" means any person or body of persons, by whatever designation known, in whom or in which the administration of Hindu Public Religious Institution and Charitable Endowments is vested, and includes any person or body of persons who or which is liable as if such person or body of persons were a trustee.