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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(3)(c) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018

(c)the payment of any expenses lawfully incurred by the Committee or by any office bearer or member or officer or employee, in the exercise of their powers and performance of their duties and functions under this Act.