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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(1) in The Nathdwara Temple Act, 1959

(1)No jewelries or other valuable movable property of a non-perishable nature of which the administration vests in the Board shall be transferred without the previous sanction of the Board,and if the value of the property to be transferred exceed ten thousand rupees,the previous approval of the State Government to such transfer shall also be necessary.