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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(3)(v) in Shri Sanwaliaji Temple Act, 1992

(v)he is an office-holder or a servant of the temple or is in receipt of any emoluments or perquisites from the temple, or