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 2] [Entire Act] State of Maharashtra - Subsection Section 2(s) in The Pandharpur Temples Act, 1973 (s)[ "member" means a member of the Committee and includes the chairman and Co-Chairman appointed under Clause (a) of sub-section (1) of section 21;] [Substituted by Maharashtra Act No. 2 of 2018, dated 15.1.2018.]
