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[Cites 0, Cited by 2] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Sikh Gurdwaras Act, 1925

(1)For the purpose of deciding claims made in accordance with the provisions of this Act the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government may from time to time by notification direct the constitution of a tribunal or more tribunals than one and may in like manner direct the dissolution of such tribunal or tribunals.