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

State of Maharashtra - Subsection

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

(h)to approach the Charity Commissioner for the purposes of amalgamating the registered trusts for framing a common scheme for the same or for modifying any amalgamated scheme for the purpose of adding new trusts;