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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(2) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(2)A non-hereditary trustee or a pujari shall hold office for a term of five years, unless in the meanwhile the trustee or pujari is removed or dismissed or his resignation is accepted by the Commissioner or he otherwise ceases to be a trustee or a pujtiri.