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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(1) in The Nathdwara Temple Rules, 1973

(1)All surplus funds of the temple as may from time to time be available for investment, and which cannot be applied immediately or at an early date to the purpose of the temple as specified in Section 28, shall, subject to any direction contained in the instruction of trust or endowments, be invested or deposited in:-