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

State of Rajasthan - Subsection

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

(ix)The placing of the income from the vested funds, received from the Treasurer, in a Savings Bank and the manner in which Savings are to be dealt with,