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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(3) in The Pandharpur Temples Act, 1973

(3)Notwithstanding anything contained in sub-section (1) there shall be paid out of the Temples Fund to the State Government such portion of the total amount paid or deposited by the authorised officer under this section as the State Government may determine in this behalf and such portion shall be paid by the Committee during such period and on payment of interest at such rate as the State Government may specify in that behalf.