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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(1)(f) in The Pandharpur Temples Act, 1973

(f)to dispose of any property of the endowment or of registered trusts; and to borrow money with the previous sanction of the Charity Commissioner, subject to such terms and conditions as may be agreed to in this sanction;