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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002

(2)The Kosh may be utilised for carrying out all or any of the functions and duties of the Committee enumerated in Section 11 :Provided that the Kosh shall not be utilised for promotion of any religious, educational, cultural or charitable activity not connected with the Mandir save with prior approval of the Commissioner.