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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(1) in The Sikh Gurdwaras Act, 1925

(1)The Board shall be known by such name as may be decided upon at a general meeting of the first Board constituted under the provisions of this Act provided that not less than three-fifths of the members, present at the meeting have voted in favour of the name selected, and that such name has been approved by the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government.