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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2) in Rajasthan Public Trust Act, 1959

(2)No member of the board or a committee shall participate in the discussion of or vote on a matter coming up before the board or such committee, if such matter relates to a public trust representing a particular religion and such member is not a person professing the religion.