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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(1) in Shri Sanwaliaji Temple Act, 1992

(1)Subject to such directions as may issued from time to time the Chief Executive Officer shall be responsible for the custody of all the records and properties of the temple and shall arrange for the proper collection of the offerings made in the temple.