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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(iii) in Rules for the Cash Grant-in-aid to Temples and Other Religious and Charitable Institutions

(iii)Charitable institution is an institution where alms are given in cash or kind to needy and deserving persons: - such as Anthashram, Leper Asylum Homes-for poor and destitute, etc;