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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(1) in The Nathdwara Temple Rules, 1973

(1)Whenever it appears to the Board to be expedient to contract any loan for the purpose of the temple or its endowments, it shall submit its proposal to the State Government and shall obtain prior sanction of the State Government before entering into any such transaction.