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State of Maharashtra - Section

Section 31 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018

31. Offerings received in cash or kind.

- The Committee may, install one or more receptacles such as Hundi or Cash Box or both at such place or places in the Temple or within the precincts thereof as it may think fit for placing of offerings by the pilgrims and devotees visiting the Temple.