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[Cites 0, Cited by 0] [Section 75C(4)] [Section 75C] [Entire Act]

State of Tamilnadu - Subsection

Section 75C(4)(b) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(b)the Commissioner shall have power and shall be deemed always to have had power to appoint a salaried Executive Officer who shall be a person professing the Hindu religion.]