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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(3) in The Mythic Society (Dissolution and Management) Act, 1976

(3)Any will, deed or other document, whether made or executed before or after the commencement of this Act, which contains any bequests, gifts, or trust in favour of the said Society shall as from the appointed day, be construed as if the Board were therein named instead of the said Society.