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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(a) in Rules for the Cash Grant-in-aid to Temples and Other Religious and Charitable Institutions

(a)The grant-in-aid will be admissible to the temples and other religious or charitable institution so long as they are open to all classes of public without any restriction of caste or creed and subject to its utilization for the purpose for which it was originally granted.