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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(3) in The Sikh Gurdwaras Act, 1925

(3)The proceedings of the Commission shall, so far as may be and subject to the provisions of this Act, be conducted in accordance with the provisions of the Code of Civil Procedure, 1908 (5 of 1908), and, save as otherwise provided by this Act, all orders of the Commission shall be final.] [Substituted for [East Punjab] by Adaptation of Laws Order, 1950.]