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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(7)(iii) in The Rajasthan Charitable Endowments Rules, 1961

(iii)The appointment of a member of the committee by the President, if the vacancy is not filled in the prescribed manner within a certain period,