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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2)(c) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018

(c)The Committee shall have no power to borrow money from any person or party, except with the previous sanction, in writing, of the State Government.