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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(2) in The Pandharpur Temples Act, 1973

(2)The other officers, servants and other persons appointed under this Act shall be the officers and servants of the Committee and their conditions of service including pay and allowances shall be such as may be determined by the Committee with the approval of the Charity Commissioner and their pay and allowances shall be paid from the Temples Fund.