Section 90(1)(iv) in The Sikh Gurdwaras Act, 1925

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Union of India - Subsection

Section 90(1)(iv) in The Sikh Gurdwaras Act, 1925

(iv)is a minister of a Notified Sikh Gurdwara other than the head minister of the Darbar Sahib, Amritsar, or any of the four Sikh Takhats specified in clause (ii) of sub-section (1) of Section 43; or

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Union of India - Subsection

Section 90(1)(iv) in The Sikh Gurdwaras Act, 1925