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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(2) in Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi) Act, 1980

(2)Any reference to the public trust or its trustee in any law for the time being in force or in any rule, regulation, notification or order issued thereunder, or in any instrument or other document shall be, on and after the appointed day, unless the context otherwise requires, be construed as a reference to the reconstituted trust or its Committee, as the case may be.