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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Himachal Pradesh - Subsection

Section 19(3) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(3)A hereditary trustee or pujari, who is suspended, removed or dismissed by the Commissioner under sub-section (I), may, within two months from the date of receipt of the order, prefer an appeal to the Financial Commissioner.