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[Cites 0, Cited by 3] [Section 16(2)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2)(ii) in The Sikh Gurdwaras Act, 1925

(ii)owing to some tradition connected with one of the Ten Sikh Gurus, [was] used for public worship predominantly by Sikhs, [before and at the time of the presentation of the petition under sub-section (1) of Section 7] [Inserted by Punjab Act 3 of 1930, Section 3(ii). The amendment shall be applicable to all claims, petitions and suits in which the recording of evidence has not been concluded before the tribunal at the commencement of this Act, vide Punjab Act 3 of 1930, section 11(i).];