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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(4) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018

(4)The Trust Fund shall be operated by an office bearer or a member of the Managing Committee and an officer of the Committee as are authorised by the Committee in this behalf in the manner and subject to such conditions as may be prescribed.