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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Puducherry - Subsection

Section 8(3) in Puducherry Hindu Religious Institutions Act, 1972

(3)A trustee shall exercise all powers incidental to the prudent and beneficial administration of the institution and do all things necessary for the due performance of the duties assigned to him by or under this Act.