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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Puducherry - Subsection

Section 9(1) in Puducherry Hindu Religious Institutions Act, 1972

(1)The Government may appoint an Executive Officer for an institution or group of religious institutions, if it considers expedient to do so, in the interests of the better administration and management of such institution or institutions.