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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(14) in Rajasthan Public Trust Act, 1959

(14)"Religious institution" or "Institution" means an institution for the promotion of any religion or persuasion and includes a temple, math and an religious establishment or any place of religious worship or religious instruction whether or not apartment to such institution;
(l5)"Specific endowment" means any property or money endowed for the performance of any specific service or charity in a religious institution;