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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(9) in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988

(9)to do all such things as may be incidental and conducive to the efficient management, maintenance and administration of the Shrine and the Shrine Fund and the convenience of the pilgrims.