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[Cites 0, Cited by 1] [Section 103] [Entire Act]

Madras Presidency - Subsection

Section 103(c) in Madras Hindu Religious and Charitable Endowments Act, 1951

(c)a notification published in respect of any religious institution under section 65-A, sub section (3), or sub-section (5), of the said Act and in force immediately before the commencement of this Act shall be deemed to be a notification published under Section 64 of this Act.