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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(1) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018

(1)The Committee may make regulations, not inconsistent with this Act or any rules made thereunder, which may be necessary or expedient for the purpose of carrying out its duties and functions under this Act.