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[Cites 0, Cited by 1] [Section 79] [Entire Act]

Madras Presidency - Subsection

Section 79(1) in Madras Hindu Religious and Charitable Endowments Act, 1951

(1)It shall not be competent for the Commissioner to levy any contribution for more than three faslis immediately preceding the fasli in which a notice of assessment is issued under section 78.