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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(i) in The Pandharpur Temples Act, 1973

(i)"Divaskari Badva or Utpat" means the Badva or Utpat who purchases the right of Badves or Utpats of taking the next day's offerings made by devotees or pilgrims before God Vitthal, or as the case may be, before the Goddess Rukmini, and for that purpose, being in charge of the collections for that day, remains present near God Vitthal or Goddess Rukmini;