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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1)(a) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018

(a)all rights, whether customary or hereditary, contractual or otherwise, or privileges of a person or Committee holding any office of the Shripujaks or any other office or service or post by whatever name called or of whatever nature they may be, in performing puja, archana, upchars of any kind whatsoever, in the Temple shall, stand abolished ;