Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Maharashtra - Subsection Section 38(3) in The Pandharpur Temples Act, 1973 (3)There shall be paid every year out of the Temples Fund to the State Government such amount as the State Government may determine on account of pay, pension, leave and other allowances of the Executive Officer.
