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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(1)(f) in The Pandharpur Temples Act, 1973

(f)to dispose of any property of the endowment or of registered trusts, and to borrow money with the previous sanction of the Charity Commissioner, subject to such terms and conditions as may be agreed to in this sanction ;