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 0] [Section 19] [Entire Act] State of Rajasthan - Subsection Section 19(3) in The Nathdwara Temple Rules, 1973 (3)The Board shall make arrangements for the proper custody, and investment of temple funds, shall make provision for the payment of suitable emoluments to its staff.
