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[Cites 0, Cited by 4] [Entire Act]

State of Jammu-Kashmir - Section

Section 4 in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988

4. Vesting of Shrine Fund.

- The ownership of the Shrine Fund shall, from the commencement of this Act, vest in the Board and the Board shall be entitled to its possession, administration and use for the purposes of this Act.