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[Cites 0, Cited by 0] [Section 24A(1)] [Section 24A] [Entire Act]

State of Puducherry - Subsection

Section 24A(1)(d) in Puducherry Hindu Religious Institutions Act, 1972

(d)The Commissioner may, pending the exercise of any power under this sub-section, stay the execution of any decision or order of the Board.