Section 16(2)(i) in The Sikh Gurdwaras Act, 1925

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Union of India - Subsection

Section 16(2)(i) in The Sikh Gurdwaras Act, 1925

(i)was established by, or in memory of any of the Ten Sikh Gurus, or in commemoration of any incident in the life of any of the Ten Sikh Gurus and [was] [Substituted for the word [is] by Punjab Act 3 of 1930, section 3(i).] used for public worship by Sikhs [before and at the time of the presentation of the petition under sub-section (1) of Section 7] [Inserted by Punjab Act 3 of 1930, Section 3(ii). The amendment shall be applicable to all claims, petitions and suits in which the recording of evidence has not been concluded before the tribunal at the commencement of this Act, vide Punjab Act 3 of 1930, section 11(i).]; or

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Union of India - Subsection

Section 16(2)(i) in The Sikh Gurdwaras Act, 1925