Section 86(2)(a) in The Sikh Gurdwaras Act, 1925

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Union of India - Subsection

Section 86(2)(a) in The Sikh Gurdwaras Act, 1925

(a)[ The Board shall nominate the members, with their written consent, of the committee of the Gurdwara or Gurdwaras, whose gross annual income does not exceed three thousand rupees, who shall be residents of the district in which the Gurdwara or one of the Gurdwaras to be managed by the Committee is situated:

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Union of India - Subsection

Section 86(2)(a) in The Sikh Gurdwaras Act, 1925