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[Cites 0, Cited by 1] [Section 2(21)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(21)(a) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(a)in the case of a charitable endowment or Hindu religious institution a person who is entitled to attend to the performance of service, charity or worship or is entitled to partake in the benefit of any charity or distribution of gifts thereat;