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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2)(j) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954

(j)[ in the case of an inam to which this Act applies under subsection (2-A) of section 1, the inamdar shall stand released of the liability to render service, if any.] [Inserted, by Bombay 64 of 1959, Section 7(2)(e).]