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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(2)In this Act, wherever the word "Hindu" occurs, it shall, in respect of Jain public religious institutions and endowments to which the provisions of this Act have been extended under sub-section (1), be construed to mean "Jain" unless the context otherwise requires.