Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Maharashtra - Subsection Section 13(1) in Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi) Act, 1980 (1)The Executive Officer shall be the Chief Administrative Officer of the Committee. He shall, subject to the control of the Committee, have general powers to carry out the decisions of the Committee in accordance with the provisions of this Act.
