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[Cites 0, Cited by 1] [Section 72] [Entire Act]

State of Rajasthan - Subsection

Section 72(1) in Rajasthan Public Trust Act, 1959

(1)In any lit or legal proceeding in which it appears to the Court that any question affecting a religious or charitable purpose is involved, the Colin shall not proceed to determine such question until after notice has been given to the Commissioner.