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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Puducherry - Subsection

Section 22A(2) in Puducherry Hindu Religious Institutions Act, 1972

(2)If the Commissioner is resisted in the exercise of such power or the discharge of such duty, the Magistrate having jurisdiction shall, on a written requisition from the Commissioner, direct any police officer not below the rank of a Sub-Inspector to render such help as may be necessary to enable the Commissioner to exercise such power or discharge such duty.