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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(3) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(3)Without prejudice to the power of the State Government to prescribe a common pattern for each category of temples, the number of archakas appointed to the temple shall be in keeping with the practice obtaining in the temple immediately before the commencement of this Act.