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[Cites 0, Cited by 0] [Section 24A(1)] [Section 24A] [Entire Act]

State of Puducherry - Subsection

Section 24A(1)(b) in Puducherry Hindu Religious Institutions Act, 1972

(b)If it appears to the Commissioner that the decision or order of the Board should be modified, annulled or reversed or remitted for reconsideration, he may pass an order accordingly.