Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Maharashtra - Subsection Section 49(1) in The Pandharpur Temples Act, 1973 (1)The Committee shall annually prepare and submit to the State Govern¬ment through the Charity Commissioner a report on the administration of the affairs of the endowment and registered trusts within six months from the close of each year.
