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 19D] [Entire Act] Madras Presidency - Subsection Section 19D(c) in Madras Hindu Religious and Charitable Endowments Act, 1951 (c)before the expiration of the period of supersession, election shall be held and appointment made for the purpose of reconstituting the Board.]
