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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(b) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018

(b)the valuable articles, and the money including the money in the form of deposits in bank or in credit society or with any person or investment in shares, belonging to the Temple Trust,