Section 41(3) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(3)No application made under sub-section (2) shall be entertained by the court unless the amount certified by the auditor under sub-section (3) of section 40 has first been deposited in the court and the court shall not have any power to stay the operation of the order made by the Board under sub-section (1).
