Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Maharashtra - Subsection Section 16(5) in Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi) Act, 1980 (5)The Committee shall have no power to borrow money from any person, except with the previous sanction of the State Government.
