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Cites 1 docs
Constituent Assembly Debate On 6 September, 1949
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User Queries
[Constitution]
Central Government Act
Article 26 in The Constitution Of India 1949
26. Freedom to manage religious affairs Subject to public order, morality and health, every religious denomination or any section thereof shall have the right
(a) to establish and maintain institutions for religious and charitable purposes;
(b) to manage its own affairs in matters of religion;
(c) to own and acquire movable and immovable property; and
(d) to administer such property in accordance with law