Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Rajasthan - Section Section 35 in The Nathdwara Temple Act, 1959 35. Transitional provision. - The State Government may. after the commencement of this Act and before the constitution of the Board, appoint one or more persons to discharge all or any of the duties of the Board.
