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

Madras Presidency - Subsection

Section 19G(4) in Madras Hindu Religious and Charitable Endowments Act, 1951

(4)With effect from the date specified in the order under sub-section (3), the person specified in such order and allotted to serve in other departments of the Government shall cease to be employees of the Board.