Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1)(h) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018

(h)to collect the daily offerings, received either in cash or kind including dakshina, bhog, donation, subscriptions and the like in the Devasthan Trust or within the precincts thereof, to the exclusion of any other person, and to ensure the safe-custody of the valuable security, jewellery, ornaments and all other offerings so collected: