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] [Entire Act] State of Rajasthan - Section Section 15 in The Nathdwara Temple Rules, 1973 15. Relevant record etc. to be made available. - All relevant record and other necessary information relating to the matter under discussion in the agenda, shall be made available by the Chief Executive Officer before the commencement of the meeting.
