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 27] [Entire Act] State of Rajasthan - Subsection Section 27(8) in The Nathdwara Temple Rules, 1973 (8)He shall carry on correspondence for and on behalf of the Board and the Executive Committee or the ad-hoc committee as the case may be and shall place the same before the Board, the Executive Committee or the ad-hoc committees respectively.
