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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(1)(g) in The Pandharpur Temples Act, 1973

(g)to form sub-committees from amongst members or outsiders to advise itself on matters pertaining to the administration and management of the endowment and registered trusts, and to provide for their composition, procedure and conduct of meetings and for matters connected therewith including provision for payment of allowances to members of such sub-committees ;