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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2) in The Sikh Gurdwaras Act, 1925

(2)If the Board fails to select a name in accordance with the provisions of sub-section (1) or the name selected is not approved by the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government the Board shall be designated the Central Board.