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] [Entire Act] State of Rajasthan - Section Section 88 in The Nathdwara Temple Rules, 1973 88. Civil & Criminal litigation. - The Chief Executive Officer shall be responsible for the conduct of all civil suits and criminal cases to which the Board may be a party with care and due diligence.
