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[Cites 0, Cited by 2] [Section 6] [Entire Act]

Madras Presidency - Subsection

Section 6(5) in Madras Hindu Religious and Charitable Endowments Act, 1951

(5)[ "Commissioner" means the Commissioner appointed under subsection (1) of section 8C;] [Substituted by Act No. 31 of 2008.]