Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Puducherry - Subsection Section 4(1A) in Puducherry Hindu Religious Institutions Act, 1972 (1A)The Government shall nominate from amongst the members a President, Vice-President, Secretary and a Treasurer.] [Substituted by Act 13 of 1973, section 3.].
