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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(3) in The Nathdwara Temple Rules, 1973

(3)The common seal of the Board shall not be affixed to any contract of other instrument, except in the presence of the President of the Board of such other person appointed by the Board for the purpose on behalf of the Board, who shall place his signatures to the contract or instrument in token of having sealed the said document in his presence.