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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(3) in The Nathdwara Temple Rules, 1973

(3)The Chief Executive Officer shall see that daily receipts of money including ail Bhents. Sanmukh Bhents at the Bhanclars or Samadhan, Bhents in the form of various sevas, Golak Bhents. through drafts and Bhents received through Bhetias are properly entered in the prescribed Cash Book and receipts promptly issued for the same and all such moneys are deposited in the temple account without delay. Entries in the Cash Book shall be attested by the Chief Executive Officer daily.