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State of Rajasthan - Section

Section 21 in The Rajasthan Charitable Endowments Rules, 1961

21. Cost of previous publication of vesting orders and Schemes.

- The cost of the previous publication under Rule 6 of any proposed order, scheme or modification of a scheme and any other cost incurred or to be incurred in the [making or settlement of the order] [Substituted by G.S.R. 63 vide Notification No. F. 6(4) F.W.M., dated 24.7.1980-Rajasthan Gazette, Part IV-C(A), dated 21.8.1980, page 131.] or of the scheme or modification shall be paid by the applicants for the order, scheme or modification, and, if the State government so directs, may be paid by them out of any money in their possession pertaining to the trust to which their application relates.