Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Rajasthan - Subsection Section 19(2) in The Nathdwara Temple Act, 1959 (2)The Chief Executive Officer shall be a whole time officer of the temple and shall be paid out of the temple fund such salary as the State Government may, from time to time, fix.
