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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(2)(b) in The Sikh Gurdwaras Act, 1925

(b)The committee of Gurdwara or Gurdwaras, whose annual monetary income exceeds three thousand rupees, shall consist of four elected members and one member nominated by the Board who shall be resident of the district in which the Gurdwara or one of the Gurdwaras to be managed by the Committee is situated.