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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Telangana - Subsection

Section 65(4) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(4)Every institution or endowment referred to in subsection (1) shall pay to the Government annually for meeting the cost of auditing its accounts, such further sum of one and half per centum of its annual income.