Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(a) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(a)to tender advise to the committees of management in case of disputes relating to;
(i)observance of religious practices;
(ii)any other matter that may be prescribed;