| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | The CONSTITUTION OF INDIA | 1975 |
| Act Number | Enactment Date | Chapter Number |
| 36 | 1975-04-26 | 3 |
| Chapter Title | Ministry | Department |
| Fundamental Rights | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
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.
