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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(2) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(2)No Archaka who on the date of commencement of this Act is performing in any temple without having the requisite qualification stipulated in this section shall be disqualified, if he has attained the age of forty years.