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

State of Maharashtra - Subsection

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

(d)Subject to the prior approval of the State Government, the Committee shall have all the powers not otherwise specifically provided under this Act, but are necessary for performing its duties and functions under this Act.