Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(3) in The Pandharpur Temples Act, 1973

(3)The Committee shall be a body corporate by the name of "Shri Vithal-Rukmini Temples Committee", and shall have perpetual succession and a common seal and shall have power to acquire, hold and dispose of property, and to enter into contracts, and may by the said name sue, or be sued, through its Executive Officer.