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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(3) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939

(3)to make arrangements for the safe custody of the funds, valuable security and jewelleries and for the preservation of [the Temple fund] [Substituted by Section 21 of U.P. Act No. VIII of 1964.];