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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004

(1)For the transaction of its business, the Committee shall meet at such intervals as it may determine, from time to time, so however, that not more than thirty days shall elapse between the two meetings.