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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Madras Presidency - Subsection

Section 76(3) in Madras Hindu Religious and Charitable Endowments Act, 1951

(3)The annual payments referred to in subsection (1) and (2) shall be made, notwithstanding anything to the contrary contained in any scheme settled or deemed to be settled under this Act for the religious institution concerned.