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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Puducherry - Subsection

Section 5(1)(e) in Puducherry Hindu Religious Institutions Act, 1972

(e)if he is interested in a subsisting lease of any property of, or contract made with, or any work being done for, the religious institution concerned, or is in arrears of any kind to such institution;