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State of Tamilnadu - Section

Section 3 in Notification of Religious Institutions Rules

3.

The enquiry under section 72(2) shall be conducted in the manner prescribed for conducting enquiries by the Commissioner or the [Joint Commissioner or Deputy Commissioner] [Substituted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.] under sections 63 to 72.