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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(1) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002

(1)The Committee shall be entitled to take and be in possession of all movable and immovable properties including the funds and jewelleries, records, documents and other assets belonging to the "Mandir".