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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Tamilnadu - Subsection

Section 119(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(2)To those not so appointed, the Government may accord such relief by way of pension, gratuity, provident fund or leave with allowances as they may, in their discretion, deem fit.