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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(1) in Enfranchisement of Devadasi Inams Rules

(1)In cases where the statement has been re-presented under clause (a) of rule 6(1) and clause (b) of rule 6(2), a notice for enquiry in Form 'B' annexed to these Rules accompanied by a copy of the statement shall be served in the manner specified in sub-rule (2).