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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1)(i) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018

(i)in respect of DevasthanTrust under its control credit to the Trust Fund, the cash, offerings so received, and where the offerings received in kind are sold, the proceeds thereof, received by the Committee;