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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(6) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(6)One copy of the register as approved by [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] shall be furnished to the trustee and the one [to (the Assistant Commissioner) concerned] [Substituted for 'to the Area Committee or the Assistant Commissioner concerned, of any' by Tamil Nadu Act 19 of 1968.]] [Substituted by Act No. 26 of 2013, dated 8.11.2013.].