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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(2)(i) in The Pandharpur Temples Act, 1973

(i)to do such things as may be incidental and conducive to efficient administration, management and governance of the endowment and registered trusts, and convenience and spiritual benefit of the devotees and pilgrims visiting the Temple.