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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Puducherry - Subsection

Section 22A(3) in Puducherry Hindu Religious Institutions Act, 1972

(3)While exercising the powers under this section, the Commissioner shall before entering the sanctum sanctorum or pooja Gruha or any other portion held specially sacred within the premises of an institution, give reasonable notice to the Board of trustees and shall have due regard to the religious practice or usage of the institution.