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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(5) in The Nathdwara Temple Rules, 1973

(5)The Chief Executive Officer shall see that not only the total expenditure is kept within the limits if authorised appropriation but also that funds allocated are expended in the interest and service of the temple and upon the object for which provisions has been made.