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[Cites 0, Cited by 1] [Section 104] [Entire Act]

Madras Presidency - Subsection

Section 104(2) in Madras Hindu Religious and Charitable Endowments Act, 1951

(2)The conditions of service of persons so appointed shall be regulated by rules made by the Government from time to time as if they had entered the service of the Government on the date of their first entertainment as a member of the Board or as its subordinate, as the case may be.