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State of Maharashtra - Section

Section 48 in The Pandharpur Temples Act, 1973

48. Public officers to furnish copies or extracts from certain documents.—

All public officers having custody of any record, register, report or other documents relating to the endowment and registered trusts or any movable or immovable property thereof shall furnish such copies of, or extracts from, the same as may be required by the Executive Officer.