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 26] [Entire Act] State of Maharashtra - Subsection Section 26(3) in The Pandharpur Temples Act, 1973 (3)On receipt of such recommendation, it shall be lawful for the State Government on just and sufficient cause/to suspend such member from the Committee till the final decision in the matter.
