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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(1) in The Nathdwara Temple Rules, 1973

(1)The Chief Executive Officer or such other officer as may be entrusted with the custody of the store by him shall be responsible for its safety Such officer- in-charge of the stores will have to furnish a security for the amount as may be prescribed by the Board for the proper custody and safety of the stores and goods entrusted to his care.