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 5] [Entire Act] State of Rajasthan - Subsection Section 5(1) in Shri Sanwaliaji Temple Act, 1992 (1)The administration, management and governance of the temple and all its endowments including all offerings which have been or may hereafter be nut a shell vest in the Board constituted under the Act.
