Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Puducherry - Subsection Section 21(4) in Puducherry Hindu Religious Institutions Act, 1972 (4)One copy of the register as approved by the Commissioner shall be returned to the Board and the other copy shall be retained by him.
