(1)Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi) Ordinance, 1980 is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken (including any rule, regulation, notification or order issued or any appointment made) under the said Ordinance shall be deemed to have been done or taken, issued or made, as the case may be, under the corresponding provisions of this Act.NotificationsG. N. L. & J. D. No. SVT 1491/102/(26)-XVI, dated 30th January, 1993 (M.G. Part IV-B, page 197) - In exercise of the powers conferred by clause (c) of sub-section (2) of section 16 of Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi) Act, 1980 (Maharashtra VI of 1981) (hereinafter referred to as "the said Act"), the Government of Maharashtra hereby directs that the accounts of Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi) constituted under the said Act, shall be audited by Messrs. Kucheria and Associates, Chartered Accountants, 56, Jolly Maker Chambers II, 225, Nariman Point, Bombay 400 021, at a remuneration of Rs. 7,000 (Rupees seven thousand only) per annum, for the period commencing from the 1st day of April, 1991 to 31st day of March, 1993.G. N. L. & J. D. No. SVT 1494/15/8-XVI, dated 17th May, 1994 (M.G. Part IV-B, page 514) - In exercise of the powers conferred by clause (c) of sub-section (2) of section 16 of Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi) Act, 1980 (Maharashtra VI of 1981) (hereinafter referred to as "the said Act"), the Government of Maharashtra hereby directs that the accounts of Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi) constituted under the said Act, shall be audited by Messrs. Ponkshe Kulkarni and Company, Chartered Accountants, Chaudhari Building, opposite Hanuman Temple, Brahman Society, Naupada, Thane (West) 400 602, at a remuneration of Rs. 7,000 (Rupees seven thousand only) per annum, for the period commencing from the 1st day of April, 1993 to 31st day of March, 1996.
