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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1)(c) in The Pandharpur Temples Act, 1973

(c)the Committee shall ensure the continuance of the nitya or daily services in the Temples without any break or hindrance or without in any way curtailing the form, dignity, grandeur or manner of seva or service which was being performed in relation to any deity immediately before the appointed day; and the Committee shall take particular care to ensure that, as far as possibles, darshan of the deities is available to the devotees; and for those purposes the Committee may appoint such person, on payment of such, remuneration, and subject to such terms and conditions as the Committee may, in the interest of the better management of the Temples, determine;