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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(8) in Rajasthan Public Trust Act, 1959

(8)"Math" means an institution for the promotion of a religion presided over by a person whose duty it is to engage himself in imparting religious instruction or rendering spiritual service to a body of disciples or who exercises or claims to exercise head-ship over such a body and includes places of religious worship or instruction which are appurtenant to the institution;