Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Puducherry - Subsection Section 6(1) in Puducherry Hindu Religious Institutions Act, 1972 (1)The President of the Board may, as often as he considers necessary, and in any case at least once in three months, convene a meeting of the Board.
