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[Cites 0, Cited by 0] [Section 19C] [Entire Act]

Madras Presidency - Subsection

Section 19C(2) in Madras Hindu Religious and Charitable Endowments Act, 1951

(2)The members of the Board who vacate office by reason of a declaration made under sub section(1) shall not, unless the Government otherwise direct, be deemed disqualified for re-election or re- appointment.]