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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Puducherry - Subsection

Section 21(3) in Puducherry Hindu Religious Institutions Act, 1972

(3)The Commissioner while approving the register may, after such inquiry, as he thinks fit, direct the Board to carry out such alterations, additions or omissions in the register as he may direct.