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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(2)(a) in The East Punjab Removal of Religious and Social Disabilities Act, 1948

(a)the right to bathe in, or use the waters of, any sacred tank, well, spring or water course appurtenant to the temple or gurdwara whether situated within or outside the precincts thereof;