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 1] [Section 19] [Entire Act] State of Rajasthan - Subsection Section 19(1) in The Nathdwara Temple Act, 1959 (1)The State Government shall appoint a person professing the Hindu religion to be the Chief Executive Officer of the temple.
