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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Himachal Pradesh - Subsection

Section 7(2) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(2)The Commissioner may, thereupon, after such inquiry as he may consider necessary, direct the alterations, omissions or additions, if any, to be made in the register.