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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(5) in The Pandharpur Temples Act, 1973

(5)[ Every meeting of the Committee shall be presided over by the Chairman, and in his absence, by the Co-Chairman and in the absence of both the chairman and the Co-Chairman, by a member chosen by the members present to preside for the occasion.] [Substituted by Maharashtra Act No. 2 of 2018, dated 15.1.2018.]