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[Cites 0, Cited by 0] [Section 103] [Entire Act]

Madras Presidency - Subsection

Section 103(g) in Madras Hindu Religious and Charitable Endowments Act, 1951

(g)all bylaws made by the Board under the said Act shall in so far as they are not inconsistent with this Act, be deemed to be orders issued by, the Commissioner under this Act;