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

State of Himachal Pradesh - Subsection

Section 19(4) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(4)A hereditary trustee or a pujari so suspended, removed or dismissed may be allowed such maintenance as may be fixed by the Commissioner considering the financial condition of the institution,