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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(1) in The Nathdwara Temple Rules, 1973

(1)The Board shall see that all offerings, bhents and all other donations made to the idols or for the maintenance or support of the temple of for the performance of any service or charity connected therewith and all temple incomes are properly accounted for. It shall prescribe proper registers and forms in which the accounts are to be maintained.