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 5] [Entire Act] State of Rajasthan - Subsection Section 5(2) in Shri Sanwaliaji Temple Act, 1992 (2)The Board shall be a body corporate by the name of Shri Sanwaliaji Temple Board and shall have perpetual succession and a common seal with power to acquire and hold property both movable and immovable, and may sue or be sued in the said name.
