Legal Document View

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

State of Maharashtra - Subsection

Section 18(1)(j) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018

(j)generally do all such acts as may be incidental, conducive or necessary for the purposes of proper and efficient management, maintenance and administration of the properties and affairs of the Temple Trust ; and to charge such fees for providing services through its sevekaris as the Committee may from time to time, determine.