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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Puducherry - Subsection

Section 25(2) in Puducherry Hindu Religious Institutions Act, 1972

(2)When according any sanction under sub-section (1), the Commissioner may impose such conditions and give such directions as he may deem necessary regarding the utilisation of the amount raised by the transaction, the investment thereof and in the case of a mortgage, also regarding the discharge of the same within a reasonable period.