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Union of India - Section

Section 17 in The Religious Endowments Act, 1863

17. Reference under Act 10 of 1940

.Nothing in the last preceding section shall prevent the parties from applying to the Court, or the Court from making the order of reference, under the said [section 21 of the Arbitration Act, 1940 (10 of 1940)] [Substituted by Act 10 of 1940, Section 49 and Sch.IV, for "section 312 of the said Code of Civil Procedure" .].