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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(8) in The Rajasthan Charitable Endowments Rules, 1961

(8)Expenditure of a contingent nature (not specified in the trust deed), incurred by the administrator of a charitable endowment trust, shall be charged to the fund of the trust concerned provided that the administrator can furnish a certificate to the effect that the expenditure is consistent with the objects of that trust.