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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(4) in Travancore-Cochin Hindu Religious Institutions Act, 1950

(4)Until rules are made under sub-sections (1) and (2) the rules in force before the 1st day of July 1949 shall, so far as may be, continue to be in force.Chapter - V The Assumption of Hindu Religious Endowments In Certain Cases.