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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(2) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018

(2)No regulations made by the Committee shall come into force until it has been confirmed, with or without modification, by the State Government or by the Charity Commissioner when so authorised by the State Government in that behalf.