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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(3) in The Pandharpur Temples Act, 1973

(3)The Committee shall make by-laws consistent with this Act with respect to the conduct and adjournment of such meetings and generally with respect to the transaction of business thereat including all matters connected with the holding of such meetings or special meetings of the Committee.