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

Madras Presidency - Subsection

Section 19G(7) in Madras Hindu Religious and Charitable Endowments Act, 1951

(7)The liability to pay pension and gratuity, if any, to the employees referred to in sub-section (1), except in respect of those employees transferred to other Departments accepting their option under sub-section (3), shall be the liability of the Board.