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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Tamilnadu - Subsection

Section 92(3) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(3)The annual payments referred to in sub-sections (1) and (2) shall be made notwithstanding anything to the contrary contained in any scheme settled or deemed to have been settled under this Act for the religious institution concerned.