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

State of Himachal Pradesh - Subsection

Section 6(4) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(4)The trustee shall carry out the directions of the Commissioner and submit the register to the Commissioner for approval within a period of three months from the date of the order, failing which the register shall be deemed to have been corrected accordingly.