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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Maharashtra - Subsection Section 26(3) in The Pandharpur Temples Act, 1973 (3)On receipt of such recommendation, it shall be lawful for the State Government on just and sufficient cause to suspend such member from the Committee till the final decision in the matter.
