Section 30(1)(h) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019

[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

(h)In case of non-hereditary priest or trustee or a priest or other concerned person, if he has not completed twenty one years of age; and

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