Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 20 in Religious Institutions Custody of Jewels, Valuables and Documents and Disposal Rules 20. Rules 15 to 19 shall be subject to any Scheme settled. - The provisions of rules 15 to 19 shall be subject to the provisions of any Scheme settled or deemed to be settled under the said Act.
