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[Cites 0, Cited by 1] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(7) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(7)After considering the enquiry report referred to in sub-section (6), if the Commissioner decides that the Institution should be declared as aforesaid, he shall make a report to that effect to the State Government, which may, by notification declare such Hindu religious Institution to be subject to the provisions of this Chapter.