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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(1) in The Nathdwara Temple Rules, 1973

(1)The Chief Executive Officer may on behalf of the Board enter into any contract, the value whereof does not exceed Rs, 5,000/- and every such contract, or agreement shall be reported to the Board at the next meeting thereof. He may also enter into other contracts after prior approval of the competent authority.