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] [Entire Act] State of Rajasthan - Section Section 33 in The Nathdwara Temple Rules, 1973 33. Credit to follow actual realisation. - No sum shall be credited as revenue of the temple unless it has been actually realised, credit must follow and not precede actual realisation.
