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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(2)(c) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018

(c)it has become necessary to ascertain the fiscal position of the Temple Trust, the State Government may direct the Committee,-
(i)to furnish true and audited accounts of the Temple Trust and in relation to such period as may specify ; or
(ii)where the accounts are not annually audited, to get the accounts in relation to such period as it may specify, audited by the Chartered Accountant appointed under sub-section (1) of section 34.