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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Tamilnadu - Subsection

Section 96(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(1)There shall be established a Fund to be called the [Tamil Nadu Hindu Religious Religious and Charitable Endowments Administration Fund] [Substituted by paragraph 3(1) of, and the Schedule to, the Tamil Nadu Adaptation of Laws Order, 1970.]. The Fund shall vest in the Commissioner.