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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(2)(a) in The Pandharpur Temples Act, 1973

(a)to arrange for the proper performance of nitya or daily and naimittik or occasional services in the Temples and for proper conduct or ceremonies, functions and festivals therein generally, or on special occasions and to fix fees for the performance of naimittik or occasional pujas;