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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(6) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018

(6)Consistent with the provisions of this Act and the rules made thereunder, the Committee shall make regulations, with the approval of the State Government for regulating its procedure and the conduct of its business.