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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(4) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018

(4)Other officers and employees of the Committee shall be appointed on such terms and conditions of services as may be determined by regulations duly approved by the State Government.