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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(1) in Shri Sanwaliaji Temple Act, 1992

(1)No jewelleries or other valuable movable property of 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 exceeds rupees ten thousand, the previous approval of the State Government shall also be necessary.