Nothing contained in this Act or any other law for the time being in force shall— (a) save as otherwise expressly provided in this Act or the rules or regulations made thereunder, affect any honour, emolument or perquisite to which any person is entitled by custom or otherwise in any Gurdwara; (b) authorise any interference with the religious or spiritual functions performed in any Gurdwara.Open in Lexace · Ask the AI about this section
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