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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Himachal Pradesh - Subsection

Section 6(3) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(3)The Commissioner may, after such enquiry as he may consider necessary, recommend and direct the trustee to carry out such alterations, omissions or additions in the registers as the Commissioner may think fit.