Article 26 — Freedom to manage religious affairs
Freedom to manage religious affairs.โSubject to public order, morality and health, every religious denomination or any section thereof shall have the rightโ (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.Ask the AI about this Article ›
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