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

State of Rajasthan - Subsection

Section 2(1)(h) in The Nathdwara Temple Rules, 1973

(h)"Temple fund" means the Nathdwara Temple fund administered by the Nathdwara Temple Board and consisting of all moneys received as offerings, Bhent; or any other gifts or contributions made by the public for the maintenance or support of the or for the performance of any service or charity connected therewith and all income derived from the moveable and immovable properties of the temple;