Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Rajasthan - Subsection Section 10(a) in Rules for the Cash Grant-in-aid to Temples and Other Religious and Charitable Institutions (a)The Devasthan Department will generally be responsible to see that proper use of the grant-in-aid given is made.
