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

State of Maharashtra - Subsection

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

(b)to collect daily offerings, dakshina, bhogs, donations, subscriptions and the like in the Temples, to the complete exclusion of any other person and to ensure the safe custody thereof and of the Temples Fund, valuable securities, if any, and jewellery and ornaments; and to dispose of offerings which the Committee deems fit;