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 146(2)] [Section 146] [Entire Act] Union of India - Subsection Section 146(2)(ix) in The Sikh Gurdwaras Act, 1925 (ix)the method by which the income of a gurdwara shall be calculated for the purpose of fixing the annual contribution described in section 107; and