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[Cites 0, Cited by 0] [Section 104] [Entire Act]

Madras Presidency - Subsection

Section 104(3) in Madras Hindu Religious and Charitable Endowments Act, 1951

(3)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.