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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Telangana - Subsection

Section 66(2) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(2)It shall not be competent for the Commissioner to levy any contribution for more than three years immediately preceding the year in which a notice of assessment is issued under sub-section (3).