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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(3) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004

(3)The rights, privileges and duties of the members of the Bhakta Mandal shall be such as may be laid down by regulations. The Committee shall also lay down by regulations the other terms and conditions to be fulfilled by an applicant applying for the membership of the Bhakta Mandal.