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[Cites 0, Cited by 0] [Section 19G] [Entire Act]

Madras Presidency - Subsection

Section 19G(6) in Madras Hindu Religious and Charitable Endowments Act, 1951

(6)Notwithstanding anything contained in the foregoing provisions of this section, the remuneration and other terms and conditions of service of an employee shall not be varied to his disadvantage.