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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2)(ii) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002

(ii)Administrator - recovery from emoluments or perquisites of the whole or part of any pecuniary loss caused to Mandir by negligence or breach of order or disorderly behaviour or conduct;