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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(2) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(2)Nothing in sub-section (1) shall entitle the commissioner to call for and examine the record of any case during the period in which an appeal can lie or after an order has been passed by him on such appeal.