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

State of Himachal Pradesh - Subsection

Section 7(1) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(1)The trustee or his authorised agent shall scrutinise the entries in the register every year, or at such interval of times, as may be prescribed, and submit to the Commissioner for his approval, verified statement showing the alterations, omissions or additions required in the register.