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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(2)(c) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018

(c)The Committee shall have no power to borrow money from any person or party, except with the previous sanction, in writing, of the State Government.