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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(iii) in The Dungarpur State Devasthan Nidhi Rules, 1961

(iii)may acquire or dispose of, by way of mortgage, sale, exchange or gift, any property movable or immovable, the value of which does not exceed one thousand rupees and for which the majority of the members present at a meeting of the Nidhi vote: