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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(7)(i) in The Rajasthan Charitable Endowments Rules, 1961

(i)The appointment of the president of the committee as the mode of filling a vacancy in the post, if the president is not an ex-officio one,