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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(9) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939

(9)to do all such things as may be incidental and conducive to the efficient [management, maintenance and administration of the Temple and Temple fund] [Substituted ibid.] and the convenience of the pilgrims.