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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(1) in The Pandharpur Temples Act, 1973

(1)The State Government may give to the Committee general directions as to the matters of policy to be followed by the Committee in respect of their powers and duties or in the matter of administration of the endowment and the registered trusts or any matter ancillary or incidental thereto ; and in particular, for any action to be taken for the purpose of maintaining discipline and order during the waris and festivals in, or connected with, the Temples.