Section 16(2)(iii) in The Sikh Gurdwaras Act, 1925

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Union of India - Subsection

Section 16(2)(iii) in The Sikh Gurdwaras Act, 1925

(iii)was established for use by Sikhs for the purpose of public worship and [was] used for such worship by Sikhs, [before and at the time of the presentation of the petition under sub-section (1) of Section 7] [Inserted by Punjab Act 3 of 1930, Section 3(ii). The amendment shall be applicable to all claims, petitions and suits in which the recording of evidence has not been concluded before the tribunal at the commencement of this Act, vide Punjab Act 3 of 1930, section 11(i).]; or

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Union of India - Subsection

Section 16(2)(iii) in The Sikh Gurdwaras Act, 1925