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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Madras Presidency - Subsection

Section 68(2) in Madras Hindu Religious and Charitable Endowments Act, 1951

(2)Nothing in sub-section (1) shall be construed as prohibiting the framing of a scheme under section 58 during the period when a notification is in force, to take effect immediately on the notification ceasing to be in force.]