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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(2) in The Nathdwara Temple Rules, 1973

(2)Every contract or agreement by or on behalf of the Board shall be in the name of the Board and shall be signed by the President or such other persons appointed by the Board for the purpose on behalf of the Board and sealed with the common seal of the Board as hereinafter provided.