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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(2) in The Pandharpur Temples Act, 1973

(2)A gist of such report, together with the amounts of the endowment and registered trusts and the report of the auditor and the directions issued by the Charity Commissioner thereon, shall be published in the Official Gazette, and then laid on the table of each House of the State Legislature as soon as may be possible.