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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(4) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018

(4)The Trust Fund shall be operated by an office bearer or a member of the Managing Committee and an officer of the Committee as are authorized by the Committee in this behalf in the manner and subject to such conditions, as may be prescribed.