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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Maharashtra - Subsection

Section 39(3) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018

(3)The State Government may, by order issued in that behalf, fix remuneration and other conditions of service of the Administrator appointed under sub-section (2). His remuneration and allowances shall be paid from the Management Fund.