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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(4) in The Nathdwara Temple Rules, 1973

(4)Inventories of properties other than temple Jewellary, showing full particulars and valuation of each property shall be drawn up by the Chief Executive Officer and shall be verified and attested by the Goswami or has representative and a member appointed by the Board for the purpose from amongst its members.